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[Cites 0, Cited by 4] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Judges (Inquiry) Act, 1968

(3)The Speaker or the Chairman, or, where the Committee has been constituted jointly by the Speaker and the Chairman, both of them, shall cause the report submitted under sub-section (2) to be laid, as soon as may be, respectively before the House of the People and the Council of States.