Gujarat Separation of Judicial and Executive Functions Act, 1951

For Statement of Objects and Reasons, see Bombay Government Gazette, 1951, Part V, pp. 28-29; for Report of the Select Committee, see ibid. An Act to provide for the separation of Judicial and Executive functions in the State of Bombay. Whereas it is expedient to provide for the separation of the performance of judicial and executive functions by officers in the State of Bombay; It is hereby enacted as follows:-

Act number

Act 23 of 1951

Year

1951

Enacted on

05-07-1951

In force from

5 July 1951

Jurisdiction

Gujarat State Act

Subjects

Judiciary And Legal Profession, Criminal Procedure

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Official source: India Code