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Article 50 Constitution of India: Separation of judiciary from executive


 
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 4
Chapter Title Ministry Department
Directive Principles Of State Policy Ministry of Law And Justice Department of Personnel and Administrative Reforms

The State shall take steps to separate the judiciary from the executive in the public services of the State.

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