Section 29 — Term of copyright in works of international organisations.

Copyright Act, 1957
Term of copyright in works of international organisations.β€”In the case of a work of an international organisation to which the provisions of section 41 apply, copyright shall subsist until 1[sixty years] from the beginning of the calendar year next following the year in which the work is first published. CHAPTER VI LICENCES
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform β€” not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.