Section 1 in The High Court Court and Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2005
1. Short title and commencement.-(1) This Act may be called the High 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
