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[Cites 0, Cited by 8] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Judges (Inquiry) Act, 1968

(2)At the conclusion of the investigation, the Committee shall submit its report to the Speaker or, as the case may be, to the Chairman, or where the Committee has been constituted jointly by the Speaker and the Chairman, to both of them, stating therein its findings on each of the charges separately with such observations on the whole case as it thinks fit.