Section 2 in Bombay Judicial Proceedings (Regulation of Reports) Act, 1955
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"book" includes every volume, part or division of a volume, pamphlet and leaflet, in any language and every sheet of music, map, chart or plan separately printed or lithographed or otherwise mechanically produced;(b)"document" includes any painting, drawing or photograph or other visible representation;(c)"judicial proceedings" includes any proceeding in the course of which evidence is or may be legally taken on oath;(d)"matrimonial matter" means any proceedings for dissolution or nullity of marriage, or for judicial separation, or for restitution of conjugal rights;(e)"newspaper" means any periodical work containing public news or comments on public news.
