Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(ii) in The High Court Judges (Salaries And Conditions Of Service) Amendmentact, 2002

(ii)for the words" and thereafter at the rate of half of the family pension so admissible", the words" and thereafter at the rate of thirty per cent. of his salary" shall be substituted;