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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(2) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(2)In computing the maximum period of leave on full allowances which may be granted at one time to Judge under sub-section (3) of section 5, the amount of commuted leave permitted to him under this section shall not be taken into account.