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 3] [Entire Act] Union of India - Subsection Section 3(2) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954 (2)For the purposes of this Chapter, any period of leave on full allowances shall be reckoned as double that period of leave on half allowances.
