Section 3 — Publication of reports of Parliamentary proceedings 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 of either House of Parliament, 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.

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