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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958

(b)“actual service” includes―
(i)time spent by a Judge on duty as a Judge, or in the performance of such other functions as he may, at the request of the President, undertake to discharge; and
(ii)vacations;