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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Bengal Presidency - Subsection

Section 32(2) in Calcutta Port Act, 1890

(2)The Chairman may, upon such terms as he may think it and subject to the provisions referred to in sub-section (1) and to the Chairman's powers of revision and control, delegate to the head of any department for the time being all or any of his powers under the said sub-section in respect of the employees or that department whose monthly maximum salary, exclusive of allowances, does not exceed three hundred and fifty rupees.