West Bengal Prohibition Of Audio-video Piracy Act, 2013
[No. 23 of 2013] An Act to prohibit audio-video piracy of the original work relating to cinematograph film and sound recording over which the copyright of the author subsists and for certain matters connected therewith and incidental thereto; Whereas it is considered necessary and expedient to prohibit audio-video piracy of the original work relating to cinematograph film and sound recording over which the copyright of the author subsists and the matters connected therewith and incidental thereto; And whereas it is further considered necessary and expedient to prohibit the mushroom growth of illegal trading, selling or hiring of duplicate copies of cinematograph film and sound recording, in the public interest and to provide an effective penal provision in order to prohibit such illegal act ivities of audio-video piracy; It is hereby enacted in the Sixty-fourth Year of the Republic of India, by the Legislature of West Bengal, as follows:—
- Act number
- Act 23 of 2013
- Year
- 2013
- Enacted on
- 10-01-2014
- In force from
- 10 January 2014
- Jurisdiction
- West Bengal State Act
- Subjects
- Intellectual Property
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Official source: India Code