Section 6 in The High Court Court and Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2005

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Section 6 in The High Court Court and Supreme Court Judges (Salaries And Conditions Of Service) Amendment Act, 2005

6. Amendment of section 13.- In section 13 of the Supreme Court Judges (Salaries and Conditions of Service) Act, 1958 (hereinafter referred to as the Supreme Court Judges Act), clause (a) shall be omitted.