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NCT Delhi - Section

Section 3A in The Delhi High Court Act, 1966

3A. [ Salaries and allowances of Judges to be expenditure charged on Consolidated Fund of India. [ Inserted by Act 37 of 1969, Section 2 (w.e.f. 1-10-1969)]

Expenditure in respect of the salaries and allowances of Judges of the High Court of Delhi shall be expenditure charged on the Consolidated Fund of India.]