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] [Section 13] [Entire Act] Bengal Presidency - Subsection Section 13(2) in Calcutta Port Act, 1890 (2)Any person appointed under 8[the last preceding] section to act for the 5[Chairman] shall, while so acting, have all the powers, and be liable to all the restrictions, and limitations, which the 1[Chairman] under this Act has and is liable to.
