Section 3(2) in Tamil Nadu Judicial Proceedings (Regulation of Reports) Act, 1960
(2)Nothing in this section shall apply to the printing of any pleading, transcription of the evidence or other document for use in connection with any judicial proceeding or the communication thereof to persons concerned in the proceeding or to the printing or publishing of any notice or report in pursuance of the directions of the Court or to the printing or publishing of any matter in a separate volume or part of any bone fide series of law reports or in any publication of a technical character bona fide intended for circulation among members of the legal or the medical profession.
