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[Cites 0, Cited by 0] [Section 253(1)] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(1)(b) in Government of India Act, 1935

(b)nothing in this section shall be construed as preventing the Orders in Council relating to the salaries, leave and pensions of judges of the Federal Court, or of any High Court, from applying to such of those judges as were, before they were appointed judges, members of a civil service of the Crown in India, such of the rules relating to that 'service as may appear to His Majesty to be properly applicable in relation to them :