(1)This Act may be called 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.](3)[ It shall come into force on such date] [Enforced with effect from 1.10.1952.] as the Central Government may, by notification in the Official Gazette, appoint.
