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[Cites 0, Cited by 0] [Section 22D] [Entire Act]

Union of India - Subsection

Section 22D(a) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(a)the value of rent-free official residence provided to a Judge under sub-section (1) of section 22A or the allowance paid to him under sub-section (2) of that section;