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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5)(d) in The Textile Undertakings (Nationalisation) Act, 1995

(d)the issuing of any commission for the examination of witnesses (6) Any investigation before the Commissioner shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian 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.)