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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(ii) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(ii)otherwise than on medical certificate, for not more than six months or for two or more periods, not exceeding in the aggregate, six months during the whole period of his service as a Judge: