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 0] [Entire Act] Bengal Presidency - Section Section 75 in Calcutta Port Act, 1890 75. Commissioners not to maintain employee without authority.- No 4[employee], as defined in section 30, may be maintained by the Commissioners, unless his salary has been provided in an estimate at the time in force.
