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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

Union of India - Subsection

Section 13A(1) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(1)There shall be paid to the Chief Justice of a High Court, by way of salary, ninety thousand rupees per mensem. (2) There shall be paid to a Judge of a High Court, by way of salary, eighty thousand rupees per mensem.