LexSection 68A — Penalty for contravention of section 52A.
The Copyright Act, 1957
1 [68A. Penalty for contravention of section 52A. -- Any person who publishes a 2 [sound recording] or a video film in contravention of the provisions of section 52A shall be punishable with imprisonment which may extend to three years and shall also be liable to fine.]Open in Lexace · Ask the AI about this section