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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(c) in Maharashtra Media Persons and Media Institutions (Prevention of Violence and Damage or Loss to Property) Act, 2017

(c)"Newspaper" means any printed or online periodical work containing public news or comments on public news and includes such other class of printed or periodical work as may, from time to time, be notified in this behalf by the Central Government in the Official Gazette, under the Journalist and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955);