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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Bengal Presidency - Subsection

Section 11(3) in Calcutta Port Act, 1890

(3)The 3[Central Government] may determine whether any and what fees shall be paid to the Commissioners 4[or any class of them] other than the Chairman and the Deputy Chairman for attendance at meetings for the transaction of the business of the Trust.