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[Cites 0, Cited by 2] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(b) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(b)who is not a member of the Indian Civil Service but has held any other pensionable post under the Union or a State, shall on his retirement, be paid a pension in accordance with the scale and provisions in Part III of the First Schedule: