Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT LEGISLATIVE ASSEMBLY PROCEEDINGS (PROTECTION OF PUBLICATION) ACT, 1961 9 of 1962 [] CONTENTS 1. Short title and extent 2. Definition. 3. Publication of reports of Assembly proceedings privileged. GUJARAT LEGISLATIVE ASSEMBLY PROCEEDINGS (PROTECTION OF PUBLICATION) ACT, 1961 9 of 1962 [] An Act to protect the publication of reports of proceedings of the Gujarat Legislative Assembly. It is hereby enacted in the Twelfth Year of the Republic of India as follows:- 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 supplying material for publication in a newspaper. 3. Publication of reports of Assembly proceedings privileged. :- (1) Save as otherwise provided in sub-section (2), no person 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 Legislative 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.