Section 3 in The Parliamentary Proceedings (Protection Of Publication) Act, 1977
3. Publication of reports of Parliamentary proceedings privileged .-(1) Save as otherwise provided in sub-section (2), no person shall be liable to any proceedings, civil or criminal, in any Court in respect of the publication in a newspaper of a substantially true report of any proceedings of either House of Parliament unless the publication is proved to have been made with malice.
(2)Nothing in sub-section (1) shall be construed as protecting the publication of any matter, the publication of which is not for the public good.
