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Commission of Enquiries Act, 1952 8C. Right of cross examination and representation by legal practitioner - The appropriate Government, every person referred to in section 8B and, with the permission of the Commission, any other person whose evidence is recorded by the Commission.- ( a ) May cross- examine a witness other than a witness produced by it or him, (b) may address the Commission and (c) may be represented before the Commission by a legal practitioner, or with the permission of the Commission, by and other person.    |
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