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[Cites 0, Cited by 0] [Section 6(6C)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(6C)(b) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971

(b)such pension (including commutation of pension), family pension and gratuity as are admissible to a Judge of Supreme Court under the Supreme Court Judges Act and the rules made thereunder, as amended from time to time.