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[Cites 0, Cited by 2] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(1) in Government of India Act, 1935

(1)No discussion shall take place in a Provincial Legislature with respect to the conduct of any judge of the Federal Court or of a High Court in the discharge of his duties. In this subsection the reference to a High Court shall be construed as including a reference to a court in a Federated State which is a High Court for any of the purposes of Part IX of this Act.