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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Bengal Presidency - Subsection

Section 34(2) in Calcutta Port Act, 1890

(2)for the purposes of sub-section (1), any person who may, from time to time, be employed as Consulting Engineer to the Commissioners, otherwise than on the basis of payment of monthly salary, shall be deemed to been employee whose maximum monthly salary exclusive of allowances is nor less than one thousand rupees.