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Bombay High Court: Criteria of Entitlement to Pension is Retirement - (17 Mar 2025)

SERVICE

Bombay High Court has observed that the criteria of entitlement to pension is retirement and mode of retirement for pension is irrelevant for the purpose of Section 14 and 15(1) of High Court Judges (Salaries and Conditions of Services) Act 1954.

Tags : BOMBAY HIGH COURT   PENSION   RETIREMENT  

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