Section 18(6) in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
(6)Any investigation before the Commissioner shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the India Penal Code(45 of 1860) and the Commissioner shall be deemed to be a civil court for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure 1973.(2 of 1974)
