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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Bengal Presidency - Subsection

Section 12(2) in Calcutta Improvement Act, 1911

(2)The allowance (if any) to be paid to the Chairman while absent on leave or deputation shall be such amount, not exceeding his salary, as may be fixed by the [State Government] :[Provided that, if the Chairman is a servant of the Government, the amount of such allowance of such allowance shall be such as he may be entitled to under the conditions of his service under] [Government] relating to transfer to foreign service.