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[Cites 0, Cited by 1] [Section 30] [Entire Act]

Bengal Presidency - Subsection

Section 30(2) in Calcutta Port Act, 1890

(2)Such schedule shall also set forth the a mount and nature of the salaries, fees and allowances which the Commissioners in meeting sanction for each such 2[employee]:Provided that artisans, porters and labourers, and sirdars of porters and labourers, shall not be deemed to be 1[employees] within the meaning of this section, or of 3[section 32] of this Act.