The Gujarat Legislative Assembly Proceedings (Protection of Publication) Act, 1961.

THE GUJARAT LEGISLATIVE ASSEMBLY PROCEEDINGS (PROTECTION 
OF PUBLICATION) ACT, 1961.
 
 
 
 
 
          
An Act to protect the publication of reports of p roceeding s of the Gujarat Legislative Assembly.
 
 
          It is hereby enacted in the Twelfth Ye ar of the Republic of India as foll ows:-  
1. Short title and extent. 
         
 
(1) This Act may be called the Gujarat Legislative Assembly Proceedings
 
 
                (Protection of Publication) Act, 1961.  
          (2) It extends to the whole of the State of Gujarat.  
2. Definition.  
                      
In this Act “newspaper” means any printed periodical work containing
 
 
            public news or comments on public news, and includes a news-agency  
            supp lying  material for publica tion in a newspaper.  
3. Publication of reports of Assembly proceedings privileged. 
 
          (1) Save as otherwise provided in sub-section (2) no p erson shall  be liable at                
any proceedings, civil or criminal, in 
any Court in respect of the publication                in a newspaper of a substantially true report of any proceeding  of 
the                         Gujarat Leg islative Assembly, unless the publication is proved to have               made with malice.  
         (2) Nothing  in sub-section (1) shall be construed as protecting the publication               of any matter the publication of 
which is not for the public good. 
 

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