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[Cites 0, Cited by 0] [Section 12D] [Entire Act]

Union of India - Subsection

Section 12D(5) in THE NATIONAL COMMISSION FOR MINORITY EDUCATIONAL INSTITUTIONS (AMENDMENT) ACT, 2006

(5)The Commission shall satisfy itself about the correctness of the facts stated and the conclusion, if any, arrived at in the report submitted to it under sub- section (4) and for this purpose the Commission may make such further inquiry as it may think fit.