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

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Union of India - Subsection

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

(a)dies before retirement, family pension calculated at the rate of fifty per cent. of his salary *** on the date of his death shall be payable to the person or persons entitled thereto and the amount so payable shall be paid from the day following the date of death of the Judge for a period of seven years or for a period up to the date on which the Judge would have attained the age of sixty-five years, had he survived, whichever is earlier, and thereafter at the rate of thirty per cent. of his salary ***; and

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Union of India - Subsection

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