Section 6 in Tamil Nadu Judicial Proceedings (Regulation of Reports) Act, 1960
6. Forfeiture and seizure of newspaper etc. under section 99-A of Central Act V of 1898.
- The provisions of sections 99-A, 99-B and 99-D of the [Code of Criminal Procedure, 1898 (Central Act V of 1898)] [See now sections 95 and 96 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).] are hereby amended as specified in the Schedule to this Act and the provisions of sections 99-A to 99-G of the said Code as amended as aforesaid shall, notwithstanding anything contained in section 4, apply in respect of any newspaper, book or document, which appears to the Government to contain any matter in contravention of the provisions of sub-section (1) of section 3.
