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[Cites 0, Cited by 0] [Section 134] [Entire Act]

Bengal Presidency - Subsection

Section 134(3) in Calcutta Port Act, 1890

(3)Amount of estimates passed to be paid to officer appointed by Central Government.- The amount of the estimates passed, or such proportion of the same as shall be fixed upon by the 1[Central Government], shall be paid to such officer as the 1[Central Government] may from time to time direct, by the Commissioners.