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Supreme Court resolves complexities of Section 15(2) of the Copyright Act with a two-pronged approach for design protection

Supreme Court resolves complexities of Section 15(2) of the Copyright Act with a two-pronged approach for design protection

Published on April 17, 2025April 17, 2025By Santosh Singh

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Previous storySupreme Court resolves complexities of Section 15(2) of the Copyright Act with a two-pronged approach for design protection

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