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Union of India - Section
Section 16B in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958
16B. Additional quantum of pension or family pension.―
Every retired Judge or after his death, the family, as the case may be, shall be entitled to an additional quantum of pension or family pension in accordance with the following scale:―| Age of Pensioner or family Pensioner | Additional quantum of pension or family pension |
| From eighty years to less than eighty-five years pension | Twenty per cent. of basic pension or family |
| From eighty-five years to less than ninety years pension | Thirty per cent. of basic pension or family |
| From ninety years to less than ninety-five years pension | Forty per cent. of basic pension or family |
| From ninety-five years to less than hundred years pension | Fifty per cent. of basic pension or family |
| From hundred years or more pension | Hundred per cent. of basic pension or family |