The Parliamentary Proceedings (Protection Of Publication) Repeal Act, 1976

UNION OF INDIA
India

The Parliamentary Proceedings (Protection Of Publication) Repeal Act, 1976

Act 28 of 1976

Published on 11 February 1976
Commenced on 11 February 1976
[This is the version of this document from 11 February 1976.]
[Note: The original publication document is not available and this content could not be verified.]

28. of 1976

1825.

[11th February, 1976]An Act to repeal the Parliamentary Proceedings (Protection of Publication) Act, 1956.BE it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows:--

1. Short title, extent and commencement.

(1)This Act may be call 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.

2. Repeal of Act 24 of 1956 and saving.

- The Parliamentary Proceedings (Protection of Publication) Repeal Act, 1956, shall stand repealed:Provided that such repeal shall not affect any proceedings, civil or criminal (whether pending immediately before the commencement of this Act or instituted or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.

3. Repeal.

- The Parliamentary Proceedings (Protection of Publication) Repeal Ordinance, 1975, is hereby repealed.

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