| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 6 |
| Chapter Title | Ministry | Department |
| The States | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
1[No person who, after the commencement of this Constitution, has held office as a permanent Judge of a High Court shall plead or act in any court or before any authority in India except the Supreme Court and the other High Courts.
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1. Subs. by s. 13, the Constitution (Seventh Amendment) Act, 1956, for art. 220.
2. 1st November, 1956.
