Parliamentary Proceedings (Protection of Publication) Repeal Act, 1976 [Repealed]
1[Repealed by Act 4 of 2018, S. 3 and Sch. II]
Be it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows:
Section 1. Short title and commencement
(1) This Act may be called the Parliamentary Proceedings (Protection of Publication) Repeal Act, 1976.
(2) It shall be deemed to have come into force on the 8th day of December, 1975.
Section 2. Repeal of Act 24 of 1956 and saving
The Parliamentary Proceedings (Protection of Publication) Act, 1956, shall stand repealed:
Provided that such repeal shall not affect any proceedings, civil or criminal (whether pending immediately before the commencement of this Act or instituted or taken after such commencement) in respect of
(a) any publication referred to in sub-section (1) of Section 3 of the said Act made before such commencement; or
(b) any report or matter broadcast before such commencement, by the means referred to in Section 4 of the said Act,
and accordingly any such proceedings shall be disposed of as if the said Act had continued in force and this Act had not been passed.
Section 3. Repeal
The Parliamentary Proceedings (Protection of Publication) Repeal Ordinance, 1975 (25 of 1975), is hereby repealed.
1 Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.