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State of Kerala - Section

Section 12 in Non-Resident Indians' (Keralites) Commission Act, 2015

12. Power of the Commission to utilize the services of certain officers and investigating officer for investigation.

- The Commission may conduct inquiry or investigation into matters falling within its authority, -
(a)either directly; or
(b)through an investigating officer appointed by the Commission; or
(c)through the Government Departments or Agencies.