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[Cites 0, Cited by 0] [Section 6(6C)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(6C)(a) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971

(a)a pension which is equal to the pension payable to a Judge of the Supreme Court,-
(i)if such person is a person referred to in sub-section (1) or sub-section (3), in accordance with the provisions of Part III of the Schedule to the Supreme Court Judges (Conditions of Service) Act, 1958 (hereafter in this Act referred to as the Supreme Court Judges Act), as amended from time to time and
(ii)if such person is a person referred to in sub-section (4), in accordance with the provisions of Part I, of the Schedule to the Supreme Court Judges Act, as amended from time to time;