The Commissions of Inquiry Act, 1952

2. Definitions.-

In this Act, unless the context 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 I or List II 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:

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(b) "Commission" means a Commission of Inquiry appointed under section 3;

(c) "prescribed" means prescribed by rules made under this Act.

4. 1st October, 1952, vide Notification No. S.R.O. 1670, dated the 30th September, 1952, see Gazette of India, Extraordinary, Part II, s. 3.

This Act, as amended by Act 79 of 1971, came into force in the State of Jammu and Kashmir on 6-3-1972 and in the districts of Kohima and Mokokchung in the State of Nagaland on 15-2-1972, vide notification No. 94(E), dated 4-3-1972 and 74(E), dated 14-2-1972, respectively, issued under s. 15 of Act 79 of 1972.

5. The Proviso omitted by the Jammu and Kashmir Reorganization (Adaptation of Central Laws) Order, 2020, vide notification No. S.O. 1123(E) dated (18-3-2020) and vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, Notification No. S.O. 3774(E), dated (23-10-2020).

²A. [Construction of references to laws not in force in the State of Jammu and Kashmir*.]-

omitted by the Jammu and Kashmir Reorganization (Adaptation of Central Laws) Order, 2020, vide notification No. S.O. 1123(E), dated (18-3-2020) and vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, Notification No. S.O. 3774(E), dated (23-10-2020).]

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