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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(b) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958

(b)under sub-section (2) (a) (iii) of section 4 as leave earned by him as a Judge of a High Court.