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Report No. 59

8.21. Recommendation.- We, therefore, recommend that section 22 should be revised as follows:

"22. (1) Every proceeding under this Act shall be conducted in camera, and it shall not be lawful for any person to print or publish any matter in relation to any such proceeding, except a judgment of the High Court printed or published with the previous permission of the Court.

(2) If any person prints or publishes any matter in contravention of the provisions contained in sub-section (1), he shall be punishable with fine which may extend to one thousand rupees."







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