Jammu and Kashmir act 037 of 1960 : The JAMMU AND KASHMIR STATE LEGISLATURE PROCEEDINGS (PROTECTION OF PUBLICATION) ACT, 1960 (Act No. XXXVII of 1960)

  • Date:
Department
  • Department of Law,Justice and Parliamentary Affairs
Enforcement Date

21 Oct 1960

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Section 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].


1. Substituted by S.O. 1229(E) dated 31.03.2020 for “the Jammu and Kashmir State Legislature”.

Section 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.


Section 3.Publication of reports of proceedings of 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.


1. Substituted by S.O. 1229(E) dated 31.03.2020 for “the Jammu and Kashmir State Legislature”.
3. Words within brackets need to be deleted.

Section 4. Act also to apply to proceedings of the Legislative Assembly of the union territory of Jammu and Kashmir broadcast by wireless telegraphy. Act also to apply to proceedings of the Legislative Assembly of the union territory of Jammu and Kashmir broadcast by wireless telegraphy. Act also to apply to proceedings of the Legislative Assembly of the union territory of Jammu and Kashmir broadcast by wireless 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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