Copyright Rules, 2013
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THE FIRST SCHEDULE
FORM-4.
NOTICE FOR TERMINATION OF LICENCE
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FORM
IV
NOTICE FOR TERMINATION OF LICENCE (See rules 15, 22 And 43) To
Sir, In accordance with first proviso to sub-section (1) or the first proviso to sub-section (2)of section 32 B of the Copyright Act, 1957 (14 of 1957), I hereby give notice, that copies of translation/reproduction of the work given below (mention language )have been published by /me/under my authorization. Yours faithfully, ……………….. (Signature) Place……………. Date………………
STATEMENT
1. Title of the work.
3. Year and country of first publication and name, address and nationality of the publisher.
4. Name and address of the author who has translated the work.
7. Retail price of the published work.
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