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[Cites 0, Cited by 2] [Section 23D] [Entire Act]

Union of India - Subsection

Section 23D(2) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(2)Notwithstanding anything contained in sub-section (1) but subject to such conditions and restrictions as the Central Government may impose, a retired Judge of the High Court for a State may avail, for himself and his family, any facilities for medical treatment which the Government of that State may extend to him.