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[Cites 0, Cited by 0] [Section 16A(2)] [Section 16A] [Entire Act]

Union of India - Subsection

Section 16A(2)(i) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958

(i)the minimum qualifying service for the purpose of entitlement to the gratuity shall be two years and six months;