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] [Entire Act] Union of India - Section Section 387 in The Commissions Of Inquiry (Central) Rules, 1972 387. In exercise of the powers conferred by section 12 of the Commissions of Inquiry Act, 1952 (60 of 1952), the Central Government hereby makes the following rules, namely:-
