Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Union of India - Subsection Section 14(b) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954 (b)he has attained the age of sixty-two years, and, in the case of a Judge holding office on the 5th day of October, 1963, sixty years; or
