1 [(1) Every suit filed under this Act shall be tried in camera and it shall not be lawful for any person to print or publish any matter in relation to any such case except a judgment of the Court printed or published with the previous permission of the Court. (2) If any person prints or publishes any matter in contravention of the provisions contained in subsection (1), he shall be punishable with fine which may extend to one thousand rupees.]Open in Lexace · Ask the AI about this section
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