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[Cites 0, Cited by 1] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(5) in The Protection of Human Rights Act, 1993

(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 inquiry (including the examination of the person or persons who conducted or assisted in the investigation) as it thinks fit.