Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Bengal Presidency - Subsection Section 13(1) in Calcutta Port Act, 1890 (1)The 3[Central Government] shall also fix the amount of 6[leave salary and allowances, if any] to be granted to the 5[Chairman], and the salary 7[and allowances, if any,] to be paid to the person who shall be appointed to his office.
