LexSection 13A — Benefit of added years of service.
The Supreme Court Judges (Salaries and Conditions of Service) Act, 1958
1 [13A. Benefit of added years of service. ―Subject to the provisions of this Act, a period of ten years shall be added to the service of a Judge for the purposes of his pension, who qualified for appointment as such judge under sub-clause (b) of clause (3) of article 124 of the Constitution.]Open in Lexace · Ask the AI about this section