Legal Document View

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
[Cites 0, Cited by 0] [Section 16A(1)] [Section 16A] [Entire Act]

Union of India - Subsection

Section 16A(1)(ii) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958

(ii)in relation to a Judge who elects to receive pension under * * * Part III of the Schedule, the ordinary rules of his service if he had not been appointed a Judge with respect to the person or persons entitled to family pension shall apply and his service as a Judge being treated as service therein.