Section 6(2)(b) in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991

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Union of India - Subsection

Section 6(2)(b) in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991

(b)such pension (including commutation of pension), family pension and gratuity as are admissible to a Judge of the Supreme Court under the said Act and the Rules made thereunder, as amended from time to time.

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Union of India - Subsection

Section 6(2)(b) in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991