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The Commissions of Inquiry Act, 1952 1. Short title, extent and commencement.- (1) This Act may be called the Commissions of Inquiry Act, 1952. 2[(2) It extends to the whole of India:
(3) It shall come into force on such date4 as the Central Government may, by notification in the Official Gazette, appoint. 2. Subs by Act 79 of 1971, s. 2, for sub-section (2). 3. The proviso omitted by Act 34 of 2019, s. 95 and the Fifth Schedule (w.e.f. 31-10- 2019).    |
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