Chapters & Sections

CHAPTER 1
Section 1 Section 2 Section 3 Section 4 Section 5 Section 6 Section 7 Section 8
CHAPTER 2
Section 9 Section 10 Section 11 Section 12
CHAPTER 3
Section 13 Section 14 Section 15 Section 16
CHAPTER 4
Section 17 Section 18 Section 19 Section 19A Section 20 Section 21
CHAPTER 5
Section 22 Section 23 Section 24 Section 25 Section 26 Section 27 Section 28 Section 28A Section 29
CHAPTER 6
Section 30 Section 30A Section 31 Section 31A Section 31B Section 31C Section 31C Section 31D Section 32 Section 32A Section 32B
CHAPTER 7
Section 33 Section 33A Section 34 Section 34A Section 35 Section 36 Section 36A
CHAPTER 8
Section 37 Section 38 Section 38A Section 38B Section 39 Section 39A
CHAPTER 9
Section 40 Section 40A Section 41 Section 42 Section 42A Section 43
CHAPTER 10
Section 44 Section 45 Section 46 Section 47 Section 48 Section 49 Section 50 Section 50A
CHAPTER 11
Section 51 Section 52 Section 52A Section 52B Section 53 Section 53A
CHAPTER 12
Section 54 Section 55 Section 56 Section 57 Section 58 Section 59 Section 60 Section 61 Section 62
CHAPTER 13
Section 63 Section 63A Section 63B Section 64 Section 65 Section 65A Section 65B Section 66 Section 67 Section 68 Section 68A Section 69 Section 70
CHAPTER 14
Section 71 Section 72 Section 73
CHAPTER 15
Section 74 Section 75 Section 76 Section 77 Section 78 Section 79

CHAPTER 15 Home

MISCELLANEOUS
SECTION 75. ORDERS FOR PAYMENT OF MONEY PASSED BY REGISTRAR OF COPYRIGHTS TO BE EXECUTABLE AS A DECREE.

Every order made by the Registrar of Copyrights under this Act for the payment of any money or by the High Court in any appeal against any such order, on a certificate issued by the Registrar of Copyrights, the Registrar of the High Court, as the case may be, be deemed to be a decree of a civil court and shall be executable in the same manner as a decree of such court.

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