Copyright Act, 1957:

S.31 - Interpretation of - S.31(2) refers to case falling under clause (a) of sub-section (1) of Section 31 and not clause c (b) thereof- In terms of s.31, Principles of Natural Justice are required to be complied with - The manner in which the Copyright Board dealt with the matter not approved - Order of the Board set aside and matter remitted to the Board for consideration of the matter afresh on merit - Administrative Law -  Principles of Natural Justice - Constitution of India - Arlie/es 14, 19(1)(g). 

Doctrines: Doctrine of purposive construction -Applicability of  International conventions, covenants and resolutions:

Applicability of for the purpose of interpreting domestic statute, would depend upon the acceptability of the conventions in question - Where protection of human rights, environment, ecology etc. involved courts should not be loathe to refer to International Conventions.

Marginal Notes: Where the statute is clear, marginal note may not have any role to play Words & Phrases: ' 'Work', 'public', 'compensation', 'royalty' - Meaning of in the context of Copyright Act, 1957.