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[Cites 0, Cited by 0] [Section 17A(1)] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(1)(ii) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(ii)in relation to a Judge who elects to receive pension under Part II or Part III of the First Schedule, the ordinary rules of his service if he had not been appointed a Judge with respect to the person or persons entitled to family pension shall apply and his service as a Judge being treated as service therein.