Licences by owners of copyright.—The owner of the copyright in any existing work of the prospective owner of the copyright in any future work may grant any interest in the right by licence in 3[writing by him] or by his duly authorised agent: Provided that in the case of a licence relating to copyright in any future work, the licence shall take effect only when the work comes into existence. Explanation.—Where a person to whom a licence relating to copyright in any future work is granted under this section dies before the work comes into existence, his legal representatives shall, in the absence of any provision to the contrary in the licence, be entitled to the benefit of the licence. 4[30A. Application of 5[section 19].—The provisions of sections 19 and 19A shall, with any necessary adaptations and modifications, apply in relation to a licence under section 30 as they apply in relation to assignment of copyright in a work.]Open in Lexace · Ask the AI about this section
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