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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(a) in The Commissions Of Inquiry Act, 1952

(a)by the Central Government, no State Government shall, except with the approval of the Central Government, appoint another Commission to inquire into the same matter for so long as the Commission appointed by the Central Government is functioning;