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[Cites 0, Cited by 1] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2) in Government of India Act, 1935

(2)No officer or other member of a Provincial Legislature in whom powers are vested by or under this Act for regulating procedure or the conduct of business, or for maintaining order, in the Legislature shall be subject to the jurisdiction of any court in respect of the exercise by him of those powers.