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 6] [Section 4] [Entire Act] Union of India - Subsection Section 4(a) in The Commissions Of Inquiry Act, 1952 (a)[summoning and enforcing the attendance of any person from any part of India] [Substituted] and examining him on oath;
