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The Delhi High Court Act, 1966 2[3A. Salaries and allowances or Judges to be expenditure charged on Consolidated Fund of India.- Expenditure in respect of the salaries and allowances of Judges of the High Court of Delhi shall be expenditure charged on the Consolidated Fund of India.] 1. 1st May, 1967, vide notification No. G.S.R. 508 (E), dated 11th April, 1967, see Gazette of India, Extraordinary, Part II, sec. 3 (i). 2. Ins. by Act 37 of 1969, s. 2 (w.e.f. 1-10-1969).    |
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