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[Cites 0, Cited by 0] [Section 16A(1)] [Section 16A] [Entire Act]

Union of India - Subsection

Section 16A(1)(i) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958

(i)in relation to a Judge who elects or is eligible to receive pension under Part I of the Schedule, the rules, notifications and orders for the time being in force with regard to the person or persons entitled to family pension in relation to an officer of the Central Civil Services, Group A‟, shall apply;