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[Cites 0, Cited by 2] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Judges (Inquiry) Act, 1968

(1)If the report of the Committee contains a finding that the Judge is not guilty of any misbehaviour or does not suffer from any incapacity, then, no further Steps shall be taken in either House of Parliament in relation to the report and the motion pending in the House or the Houses of Parliament shall not be proceeded with.