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

Union of India - Subsection

Section 2(1)(d) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(d)“additional Judge” means a person *** appointed as an additional Judge under sub-section (3) of section 222 of the Government of India Act, 1935 or under clause (1) of article 224 of the Constitution;