Gujarat Separation of Judicial and Executive Functions ( Supplementary) Act, 1954

For the Statement of Objects and Reasons, see Bombay Government Gazette, 1953, Part V, page 656. An Act to supplement the provisions of the Bombay Separation of Judicial and Executive Functions Act, 1951. Whereas it is expedient to supplement the provisions of the Bombay Separation of Judicial and Executive Functions Act, 1951 (Bombay XXIII of 1951); It is hereby enacted as follows:-

Act number

Act 8 of 1954

Year

1954

Enacted on

10-02-1954

In force from

10 February 1954

Jurisdiction

Gujarat State Act

Subjects

Judiciary And Legal Profession

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Official source: India Code