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Article 129 Constitution of India: Supreme Court to be a court of record


 
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 5
Chapter Title Ministry Department
The Union Ministry of Law And Justice Department of Personnel and Administrative Reforms

The Supreme Court shall be a court of record and shall have all the powers of such a court including the power to punish for contempt of itself.

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