The JAMMU AND KASHMIR STATE LEGISLATURE PROCEEDINGS (PROTECTION OF PUBLICATION) ACT, 1960

STATE LEGISLATURE PROCEEDINGS
(PROTECTION OF PUBLICATION)
ACT, 1960
(Act No. XXXVII of 1960)

THE JAMMU AND KASHMIR STATE LEGISLATURE
PROCEEDINGS (PROTECTION OF PUBLICATION)
ACT, 1960
(Act No. XXXVII of 1960)
CONTENTS
SECTION.
1. Short title and extent.
2. Definition.
3. Publication of reports of proceedings of the Legislative Assembly of
the union territory of Jammu and Kashmir privileged.
4. Act also to apply to proceedings of the Legislative Assembly of the
union territory of Jammu and Kashmir broadcast by wireless
telegraphy.
STATE LEGISLATURE PROCEEDINGS (PROTECTION OF221
PUBLICA TION)  ACT, 1960.
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THE JAMMU AND KASHMIR STATE LEGISLATURE
PROCEEDINGS (PROTECTION OF PUBLICATION)
ACT, 1960
(Act No. XXXVII of 1960)
[Received the assent of the Sadar-i-Riyasat on 10th October, 1960
and published in Government Gazette dated 21st October, 1960.]
An Act to protect the publication of reports of proceedings of 1[the
Legislative Assembly of the union territory of Jammu and Kashmir].
Be it enacted by the Jammu and Kashmir State Legislature in the
Eleventh Year of the Republic of India as follows :—
1. Short title and extent. ––(1) This Act may be called the Jammu
and Kashmir State Legislature Proceedings (Protection of Publication) Act,
1960.
(2) It extends to the whole of the 2[Jammu and Kashmir State].
2. Definition.–– In this Act, “newspaper” means any printed periodical
work containing public news or comments on public news, and includes a
news-agency supplying materials for publication in a newspaper.
3. Publication of reports of proceedings of 1[the Legislative Assembly
of the union territory of Jammu and Kashmir] privileged. ––(1) Save as
otherwise provided in sub-section (2), no person shall be liable to any
proceedings, civil or criminal, in any Court in respect of the publication
in a newspaper of a substantially true report of any proceedings 3[of either
House] of 1[the Legislative Assembly of the union territory of Jammu and
Kashmir], unless the publication is proved to have been 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.
4. Act also to apply to proceedings of 1[the Legislative Assembly of
the union territory of Jammu and Kashmir] broadcast by wireless
STATE LEGISLTURE PROCEEDINGS (PROTECTION OF223
PUBLICA TION)  ACT, 1960.
1. Substituted by S.O. 1229(E) dated 31.03.2020 for “the Jammu and Kashmir State Legislature”.
2. Now Union territory of Jammu and Kashmir.
3. Words within brackets need to be deleted.
224 STATE LEGISLTURE PROCEEDINGS (PROTECTION OF
PUBLICA TION)  ACT, 1960
telegraphy.–– This Act shall apply in relation to reports or matters broadcast
by means of wireless telegraphy as part of any programme or service
provided by means of a broadcasting station situate within the territories
to which this Act extends as it applies in relation to reports or matters
published in a newspaper.
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