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[Cites 0, Cited by 23] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Judges (Protection) Act, 1985

(2)Nothing in sub-section (1) shall debar or affect in any manner the power of the Central Government or the State Government or the Supreme Court of India or any High Court or any other authority under any law for the time being in force to take such action (whether by way of civil, criminal, or departmental proceedings or otherwise) against any person who is or was a Judge.