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[Cites 0, Cited by 40] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Judges (Protection) Act, 1985

(1)Notwithstanding anything contained in any other law for the time being in force and subject to the provisions of sub-section (2), no court shall entertain or continue any civil or criminal proceeding against any person who is or was a Judge for any act, thing or word committed, done or spoken by him when, or in the course of, acting or purporting to act in the discharge of his official or judicial duty or function.