Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] Union of India - Subsection Section 1(3) in The Commissions Of Inquiry (Central) Rules, 1972 (3)They shall apply to a Commission of Inquiry appointed by the Central Government under section 3 of the Commissions of Inquiry Act, 1952 (60 of 1952).
