The Manipur Legislative Assembly Proceedings (Protection of Publication) Act, 1976

 
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THE MANIPUR LEGISLATIVE ASSEMBLY PROCEEDINGS
(PROTECTION OF PUBLICATION) BET} 1976 ' - z. . . K
(As passed by the Legislative Assembly, Manipur on 8-9-76)
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to protect the Publication of Reports of Proceedings of Manipur Legislative
Assembly. ‘
BE it enacted by the Manipur Legislative Assembly in the Twenty
Seventh Year of the Republic of India as follows :— ‘
I 1. (1) This Act may be ealled the Manipur Legislative Assembly _ Shofi-‘ifle
. . . . & extent.
Proceedmgs (Protectlon of Pubhcatlon) Act, 1976.
(2) It extends to the whole of the State of Manipur.
(3) It shall come into force on such date as the State Government
may, by notification in the Official Gazette, appoint.
2.- In this Act “newspapers” means any printed periodical work Definition.
containing public news or comments on public news, and includes a
news—agency supplying material for publication in a newspaper.
3. (1) Savc-as otherwise provie‘ied in sub-section (2), no person Publication
shall be liable to any proceedings, Civil 0r Criminal in any Court in 0fr€pofls of
respect of the. publication in a newspaper Of a substantially true report ?fgzgflglgs
of any ptoceedings of the Manipur LegiSIative Assembly, unless the Privilege-
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.
~ 2
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1:? £523? 4. The Act shall apply in relation to matters broadcast by means of
my procfi. wireless telegraph} as part of any programme or service provided by
Eggbgrggt means of a broadcasting station situate within the State 'of Manipur as
less gele- it applies in relation to reports or matters published in a newspaper.
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