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[Cites 0, Cited by 7] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Judges (Inquiry) Act, 1968

(1)Subject to any rules that may be made in this behalf, the Committee shall have power to regulate its own procedure in making the investigation and shall give a reasonable opportunity to the Judge of cross-examining witnesses, adducing evidence and of being heard in his defence.