MINISTRY
OF EDUCATION
[COPYRIGHT]
ISLAMABAD, THE 23rd MAY 1967
S.R.O.
1005 (K)/67 :
In
exercise of the powers conferred by section 82 of the Copyright Ordinance,
1962 (XXXIV of 1962), the Central Government is pleased to make the
following rules, the same having been previously published as required
by sub-section (1) of the said section, namely:-
CHAPTER
I
PRELIMINARY
1.
Short title and commencement:-(1) These rules may be called the
Copyright Rules, 1967.
(2)
These shall come into force at once.
2.
Definitions:- In these rules, unless there is anything repugnant
in the subject or context,:-
(a)
"Form" means a form act out in the First Schedule;
(b) "Ordinance" means the Copyright Ordinance, 1962
(XXXIV of 1962);
(c) "Register" means the Register of Copyrights;
(d) "Schedule" means a Schedule annexed to these rules;
and
(e) "Section" means a section of the Ordinance.
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