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[Cites 0, Cited by 0] [Section 347C(7)] [Section 347C] [Entire Act]

NCT Delhi - Subsection

Section 347C(7)(f) in The Delhi Municipal Corporation Act, 1957

(f)any other matter which may be prescribed by rules, and every proceeding of an Appellate Tribunal in hearing or deciding an appeal or in connection with execution of its order, shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 and for the purpose of section 196, of the Indian Penal Code (45 of 1860), and every Appellate Tribunal 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).