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CHAPTER
VII.--RELINQUISHMENT OF COPYRIGHT COPIES
18.
Importation of infringing copies:-Every application under sub-section
(1) of section 58 shall be made to the Registrar in Form VI and shall
be accompanied by the fee specified in the Second Schedule.
19.
Procedure for examination of infringing copies:-The Registrar or
any person authorised by him in this behalf shall take action under
sub-section (2) of section 58 and act in collaboration with customs authorities.
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