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[Cites 0, Cited by 29] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Contempt Of Courts Act, 1971

(2)Notwithstanding anything to the contrary contained in this Act or any other law for the time being in force, the publication of any such matter as is mentioned in sub-section (1) in connection with any civil or criminal proceeding which is not pending at the time of publication shall not be deemed to constitute contempt of court.