2[9. Leave allowances.-
The monthly rate of leave salary payable to a Judge shall be in accordance with the provisions of sub-section (1) of section 3.]
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
2[9. Leave allowances.- The monthly rate of leave salary payable to a Judge shall be in accordance with the provisions of sub-section (1) of section 3.] |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
