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LAW REPORTS ACT, 1875
18 of 1875
13th October, 1875
"The second section of the Indian Law Reports Act (II of 1875) declares that every judgment of any High Court established under Ss. 24 and 25Vic, c. 104 shall, if reported in the authorised reports, have the same authority in all subordinate Courts beyond the limits of its appellate jurisdiction as, independently of the Act, such judgment would have within such limits. The Secretary of State for India objects to this provision and suggests that Act 2 of 1875 should be repealed and re-enacted with the omission of the second section. The present Bill has been prepared to give effect to this suggestion."-Gaz. of Ind., 1875, Pt. V, p. 139.
An Act for the improvement of Law Reports.
1[* * * *]
SECTION 01: SHORT TITLE
This Act may be called The Indian Law Reports Act, 1875. Local extent. It extends to the whole of India except the State of Jammu and Kashmir]; Commencement. And it shall come into force on such day as the [Central Government] notifies in this behalf in the [Official Gazette].
SECTION 02: REPEAL OF ACT 2 OF 1875
- [Repealed by the Repealing Act, 1876 (12 of 1876).]
SECTION 03: AUTHORITY GIVEN ONLY TO AUTHORISED REPORTS
No Court shall be bound to hear cited, or shall receive or treat as an authority binding on it, the report of any case 6[decided by any High Court for7[State]], other than a report published under the authority of 8[any State Government].
SECTION 04: AUTHORITY OF JUDICIAL DECISIONS
Nothing herein contained shall be construed to give to any judicial decision any further or other author had if this Act had not been passed.
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