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[Cites 0, Cited by 0] [Section 229] [Entire Act]

Union of India - Subsection

Section 229(3) in Constitution of India, 1950

(3)The administrative expenses of a High Court, including all salaries, allowances and pensions payable to or in respect of the officers and servants of the Court, shall be charged upon the Consolidated Fund of the State, and any fees or other moneys taken by the Court shall form part of that Fund.