Section 3 in The Supreme Court And High Court Judges (Conditions Of Service) Amendment Act, 1996
3. Amendment of section 23B.
In section 23B of the Supreme Court Judges Act, for the words" one thousand two hundred and fifty" and" seven hundred and fifty". the words" four thousand" and" three thousand" shall respectively be substituted. CHAP AMENDMENT OF THE HIGH COURT JUDGES (CONDITIONS OF SERVICE) ACT, 1954
