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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

Union of India - Subsection

Section 22A(2) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954

(2)Where a Judge does not avail himself of the use of an official residence, he may be paid every month an allowance equivalent to an amount to thirty per cent. of the salary ***.