Section 3(1)(b) in The Commissions Of Inquiry Act, 1952

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Union of India - Subsection

Section 3(1)(b) in The Commissions Of Inquiry Act, 1952

(b)by a State Government, the Central Government shall not appoint another Commission to inquire into the same matter for so long as the Commission appointed by the State Government is functioning, unless the Central Government is of opinion that the scope of the inquiry should be extended to two or more States.

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Union of India - Subsection

Section 3(1)(b) in The Commissions Of Inquiry Act, 1952