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[Cites 0, Cited by 4] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Judges (Inquiry) Act, 1968

(2)If the report of the Committee contains a finding that the Judge is guilty of any misbehaviour or suffers from any incapacity, then, the motion referred to in sub-section (l) of section 3 shall, together with the report of the Committee, be taken up for consideration by the House or the Houses of Parliament in which it is pending.