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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 3 in The Indian Law Reports Act, 1875

3. Authority given only to authorized reports.

- No Court shall be bound to hear cited, or shall receive or treat as an authority binding on it, the report of any case [decided by any High Court for a Part A or a Part B State] [Substituted by Act 3 of 1951 for "decided on or after the said day by any High Court for a Part A State".], other than a report published under the authority of [any State Government] [The original words "the G.G.in C." have successively been amended by the Devolution Act, 1920 (38 of 1920), the A.O. 1937 and the A.O. 1950 to read as above.].