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

Union of India - Subsection

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

(g)“service as a Judge in India” means service rendered in the Supreme Court and in one or more of the High Courts, and “Judge in India” and “service for pension as a Judge in India” shall be construed accordingly;