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[Cites 0, Cited by 1] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(1) in Government of India Act, 1935

(1)There shall be a Federal Court consisting of a Chief Justice of India and such number of other judges as His Majesty may deem necessary, but unless and until an address has been presented by the Federal Legislature to the Governor-General for submission to His Majesty praying for an increase in the number of judges, the number of puisne judges shall not exceed six.