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Indian Penal Code, 1860 20. "Court of Justice" The words "Court of Justice" denote a Judge who is empowered by law to act judicially alone, or a body of Judges which is empowered by law to act judicially as a body, when such Judge or body of Judges is acting judicially. Illustration A panchayat acting under 19[Regulation VII, 1816, of the Madras Code,] having power to try and determine suits, is a Court of Justice.    |
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