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Report No. 104

1.2. Principle of the Act.-

Stated broadly, the object of the Act is two fold. It seeks to confer protection on persons performing judicial functions, and it is also designed to protect persons executing decrees and orders passed by the judiciary in exercise of its functions. The first seems to be the principal objective of the Act; the second objective, of protecting the executive officers, may be regarded an ancillary to the first.



The Judicial Officers Protection Act, 1850 Back




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