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Union of India - Act

The Supreme Court (Number Of Judges) Act, 1956

UNION OF INDIA
India

The Supreme Court (Number Of Judges) Act, 1956

Act 55 of 1956

  • Published in Gazette 55 on 16 September 1956
  • Assented to on 16 September 1956
  • Commenced on 16 September 1956
  • [This is the version of this document from 16 September 1956.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Supreme Court (Number Of Judges) Act, 1956ACT NO. 55 OF 1956An Act to provide for an increase in the number of Judges of the Supreme Court, excluding the Chief Justice.PREAMBLEBE it enacted by Parliament in the Seventh Year of the Republic of India as follows:—[16th September, 1956.]
BE it enacted by Parliament in the Seventh Year of the Republic of India as follows:-

1. Short title.

This act may be called the Supreme Court (Number of Judges) Act, 1956.

2. Maximum number of Supreme Court Judges other than Chief Justice.

The maximum number of Judges of the Supreme Court, excluding the Chief Justice of India, shall be thirty.