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[Cites 0, Cited by 0] [Section 276] [Entire Act]

Bengal Presidency - Subsection

Section 276(2) in Calcutta Port Act, 1890

(2)If there is a difference of opinion between the Commissioners and the auditors on any point included in the audit report and the Commissioners in meeting feel unable to accept the recommendations, if any, made by the auditors on such point, the matter shall forthwith be referred to the Central Government who shall pass final orders thereon and the Commissioners shall be bound to give effect to such orders.