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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(iii) in The High Court Judges (Salaries And Conditions Of Service) Amendmentact, 2002

(iii)before the Explanation, the following proviso shall be inserted, namely:-" Provided that in no case the amount of family pension calculated under this sub- section shall exceed the pension payable to the Judge under this Act.".