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Commission of Enquiries Act, 1952 2. Definitions - In this Act, unless the content otherwise requires- (a) " appropriate Government" means- ( i ) the Central Government, in relation to a Commission appointed by it to make an inquiry into any matter relatable to any of the entries enumerated in List 1 or List III in the Seventh Schedule to the Constitution , and (ii) the State Government, in relation to a Commission appointed by it to make an inquiry into any matter relatable to any of the entries enumerated in List II or List III in the Seventh Schedule to the Constitution. [Note: Added by Act 79 of 1971, sec. 3.] Provided that in relation to the State of Jammu and Kashmir , these clauses shall have effect subject to the modification that- in sub clause (I) thereof, for the words and figures "List 1 or List II or List III in the Seventh Schedule to the Constitution" , the words and figures, List 1 or List III in the Seventh Schedule to the Constitution as applicable to the State of Jammu and Kashmir" shall be substituted. In sub clause- (ii) thereof, for the words an figures "List II or list III in the Seventh Schedule to the Constitution, the words and figures "List III in the Seventh Schedule to the Constitution as applicable to the State of Jammu and Kashmir " shall be substituted. "Commission" means a Commission of Inquiry appointed under Section 3 " prescribed " means prescribed by rules made under this Act.    |
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