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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1A) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958

(1A)Where a Judge does not avail himself of the use of an official residence, he may be paid every month an allowance equivalent to an amount of thirty per cent. of the salary ***.