Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 30] [Entire Act] Bengal Presidency - Subsection Section 30(1) in Calcutta Port Act, 1890 (1)The Commissioners shall, from time to time, prepare, and in meeting sanction, a schedule of the staff of 1[employees] whom they shall deem it necessary and proper to maintain for the purposes of this Act.
