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Affray {SEC.159}

The Constitution of India, 1950

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judicial ethics, contempt, constitutional law

C. Ravichandran Iyer Vs. Justice A.M. Bhattacharjee

Supreme Court Of India 05-Sep-1995

Description

Legal Section

211. Restriction on discussion in the Legislature.—

No discussion shall take place in the Legislature of a State with respect to the conduct of any Judge of the Supreme Court or of a High Court in the discharge of his duties.

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