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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Bengal Presidency - Subsection

Section 44(2) in Calcutta Port Act, 1890

(2)The said minutes shall, at all reasonable limes, be open at the office of the Commissioners to the inspection of any Commissioner without charge 1[and shall, excepting such portion thereof as the Chairman may in any particular case direct, be open to the inspection also of the public at the office of the Commissioners during office hours on payment of such fee for each inspection as may from time to time be fixed by the Commissioners in meeting].