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[Cites 0, Cited by 2] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Protection of Human Rights Act, 1993

(1)The Commission may, for the purpose of conducting any investigation pertaining to the inquiry, utilise the services of any officer or investigation agency of the Central Government or any State Government with the concurrence of the Central Government or the State Government, as the case may be.