Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(i) in The High Court Judges (Salaries And Conditions Of Service) Amendmentact, 2002 (i)for the words" sixty per cent. of the pension admissible to him", the words" fifty per cent. of his Salary" shall be substituted;
