Section 6(2)(a) in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991

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Union of India - Subsection

Section 6(2)(a) in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991

(a)a pension which is equal to the pension payable to a Judge of the Supreme Court in accordance with the provisions of Part III of the Schedule to the Supreme Court Judges (Conditions of Service) Act, 1958, as amended from time to time; and

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Union of India - Subsection

Section 6(2)(a) in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991