1 [(1) Independently of the authors copyright and even after the assignment either wholly or partially of the said copyright, the author of a work shall have the right-- (a) to claim authorship of the work; and ((b) to restrain or claim damages in respect of any distortion, mutilation, modification or other act in relation to the said work 2 *** if such distortion, mutilation, modification or other act would be prejudicial to his honour or reputation: Provided that the author shall not have any right to restrain or claim damages in respect of any adaptation of a computer programme to which clause (aa) of sub-section (1) of section 52 applies. Explanation. -- Failure to display a work or to display it to the satisfaction of the author shall not be deemed to be an infringement of the rights conferred by this section.] (2) The right conferred upon an author of a work by sub-section (1), 3 ***, may be exercised by the legal representatives of the author.Open in Lexace · Ask the AI about this section
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