LexSection 39 — Acts not infringing broadcast reproduction right or performer’s right.
The Copyright Act, 1957
1 [ 39. Acts not infringing broadcast reproduction right or performer’s right. -- No broadcast reproduction right or performer's right shall be deemed to be infringed by-- (a) the making of any sound recording or visual recording for the private use of the person making such recording, or solely for purposes of bona fide teaching or research; or (b) the use, consistent with fair dealing, of excerpts of a performance or of a broadcast in the reporting of current events or for bona fide review, teaching or research; or (c) such other acts, with any necessary adaptations and modifications, which do not constitute infringement of copyright under section 52.]Open in Lexace · Ask the AI about this section