Judges (Inquiry) Act, 1968
न्यायाधीश (जांच) अधिनियम, 1968
An Act to regulate the procedure for the investigation and proof of the misbehaviour or incapacity of a judge of the Supreme Court or of a High Court and for the presentation of an address by Parliament to the President and for matters connected therewith.
- Act number
- Act 51 of 1968
- Year
- 1968
- Enacted on
- 05-12-1968
- In force from
- 01-01-1969
- Jurisdiction
- Central Act (India)
- Subjects
- Judiciary And Legal Profession
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Official source: India Code