CONTEMPT OF
COURTS (AMENDMENT) ACT, 2006 [REPEALED] THE CONTEMPT OF COURTS (AMENDMENT) ACT,
2006 [Act, 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:-- This Act may be called the Contempt of
Courts (Amendment) Act, 2006. In the Contempt of Courts Act, 1971(70
of 1971), for section 13, the following section shall be substituted,
namely:-- "13. Contempts not punishable in
certain cases.--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 invoicing the said defence is bonafide".
Preamble
1 - CONTEMPT OF COURTS (AMENDMENT) ACT, 2006PREAMBLE