Section 1(2) in The High Court Court and Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2005
(2)It shall be deemed to have come into force on the 1st day of April, 2004 . CHAPTER II AMENDMENT OF THE HIGH COURT JUDGES (SALARIES AND CONDITIONS OF SERVICE) ACT, 1954 CHAPTER II AMENDMENT OF THE HIGH COURT JUDGES (SALARIES AND CONDITIONS OF SERVICE) ACT, 1954
