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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(b) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958

(b)
(aa)the number of casual leaves and the conditions subject to which it may be allowed under sub-section (3) of section 3;pension payable to a Judge, including extraordinary pensions and gratuities;