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16. Power of President to add to the service for pension.-

The President of India may for special reasons direct that any period not exceeding three months shall be added to the service for pension of a Judge: Provided that the period so added shall be disregarded in calculating any additional pension under Part I or 12*** Part III of the First Schedule.



High Court Judges (Salaries and Conditions of Service) Act, 1954 Back




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