The Commissions of Inquiry Act, 1952

[Act No. 60 of 1952¹]

[14th August, 1952.]

An Act to provide for the appointment of Commissions of Inquiry and for vesting such Commissions with certain powers.

BE it enacted by Parliament as follows:-

1. This Act has been extended to-

Goa, Daman and Diu by Reg. 12 of 1962, s. 3 and Schedule (w.e.f. 1-2-1965).

Dadra and Nagar Haveli (w.e.f. 1-7-1965) by Reg. 6 of 1963, s. 2 and Schedule I.

Pondicherry (w.e.f. 1-10-1963) by Reg. 7 of 1963, s. 3 and Schedule I.

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