Section 12(2)(c) in The Commissions Of Inquiry Act, 1952

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Union of India - Subsection

Section 12(2)(c) in The Commissions Of Inquiry Act, 1952

(c)the powers of Civil Court which may be vested in the Commission;

(cc)[ the travelling and other expenses payable to assessors appointed under section 5-B, and to persons summoned by the Commission to give evidence or to produce documents before it;] [22. Inserted by Act 69 of 1988, Section 4 (w.e.f. 10.12.1988).]

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Union of India - Subsection

Section 12(2)(c) in The Commissions Of Inquiry Act, 1952