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The Press and Registration of Periodicals Act, 2023 4. Publication of periodical.- (1) Every citizen of India or a person, being an entity incorporated and registered in India under any law for the time being in force, may bring out a periodical: Provided that no person who has been convicted by any court for an offence- (a) involving terrorist act or unlawful activity; or (b) for having done anything against the security of the State, shall bring out a periodical. Explanation.-For the purposes of this section, the expressions "terrorist act" and "unlawful activity" shall have the meanings respectively assigned to them in clauses (k) and (o) of sub-section (1) of section 2 of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967). (2) Every periodical printed in India shall have printed on it legibly the name of the printer, place of printing, name of editor, publisher and place of publication. Explanation.-For the purposes of this sub-section, "editor" means a person who decides the matter that is to be published in a periodical. (3) A facsimile edition of a foreign periodical may be printed in India only with the previous approval of the Central Government in accordance with the guidelines made in this regard, and the registration of such facsimile edition shall be made with the Press Registrar General in such manner as may be prescribed. Explanation.-For the purposes of this sub-section, "foreign periodical" means any periodical printed and published in a country outside India.    |
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