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MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 20th March, 2006/Phalguna 29, 1927 (Saka)
The following Act of Parliament received the assent of the President on the 17th March, 2006, and is hereby published for general information:-
CONTEMPT OF COURTS (AMENDMENT) ACT, 2006
No.6 of 2006
[17th March, 2006]
An Act further to amend the Contempt of Courts Act, 1971.
BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Contempt of Courts (Amendment) Act, 2006.
Substitution of new section for section 13:-
2. In the Contempt of Courts Act, 1971, for section 13, the following section shall be substituted, namely:-
Contempts not punishable in certain cases:-
“13. Notwithstanding anything contained in any law for the time being in force,-
(a) no court shall impose a sentence under this Act for a contempt of court unless it is satisfied that the contempt is of such a nature that it substantially interferes, or tends substantially to interfere with the due course of justice;
(b) the court may permit, in any proceeding for contempt of court, justification by truth as a valid defence if it is satisfied that it is in public interest and the request for invoking the said defence is bona fide.”
T.K. VISWANATHAN,
Secretary to the Government of India.
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