Section 3(4) in The Commissions Of Inquiry Act, 1952
(4)The appropriate Government shall cause to be laid before [each House of Parliament or, as the case may be, the Legislature of the State] [Inserted by Act 79 of 1971, Section 5.], the report, if any, of the Commission on the inquiry made by the Commission under sub-section (1)together with a memorandum of the action taken thereon, within a period of six months of the submission of the report by the Commission to the appropriate Government].[* * *] [Sub-Sections (5) and (6) omitted by Act 19 of 1990, Section 2 (w.e.f. 28.8.1990). Earlier sub-Sections (5) and (6) inserted by Act 36 of 1986, Section 2(w.r.e.f. 14.5.1986).]
