Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954 (1)A leave account shall be kept for each Judge showing therein the amount of leave due to him in terms of leave on half allowances.
