Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11A] [Entire Act] Union of India - Subsection Section 11A(2) in The Central Vigilance Commission Act, 2003 (2)The Central Government shall provide the Director of Inquiry such officers and employees as may be required for the discharge of his functions under this Act.
