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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(5) in Abhilashi University (Establishment And Regulation) Act, 2014

(5)The inquiry officer or officers inquiring under this Act, shall be deemed to be a Civil Court for the purposes of section 195 and Chapter 26 of the Code of Criminal Procedure, 1973 (2 of 1974).