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 16A(2)] [Section 16A] [Entire Act] Union of India - Subsection Section 16A(2)(ii) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958 (ii)the amount of gratuity shall be calculated on the basis of ten days salary for each completed six months period of service as a Judge; ***