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[Cites 0, Cited by 0] [Section 17A(3)] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(3)(ii) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(ii)the amount of gratuity shall be calculated on the basis of ten days salary for each completed six months period of service as a Judge; ***