Section 1(2) in The Commissions Of Inquiry Act, 1952
(2)[ It extends to the whole of India:Provided that it shall apply to the [***] [Substituted by Act 79 of 1971, Section 2, for sub-Section (2).] only in so far as it relates to inquiries pertaining to matters relatable to any of the entries enumerated in List I or List III in the Seventh Schedule to the Constitution as applicable to that State.]
