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Judges (Protection) Act, 1985 2. Definition:- In this Act, "Judge" means not only every person who is officially designated as a Judge, but also every person- who is empowered by law to give in any legal proceeding a definitive judgment, or a judgment which, if not appealed against, would be definitive, or a judgment which, if confirmed by some other authority, would be definitive; or (b) who is one of a body of persons which body of persons is empowered by law to give such a judgment as is referred to in clause (a).    |
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