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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Sikkim - Subsection

Section 141(4) in The Sikkim Police Act, 2008

(4)Every proceeding before the Commission shall be deemed to be a judicial proceeding within the meanings of Sections 193 and 228 and for the purposes of Section 196 of the Indian Penal Code 1860, the Commission shall be deemed to be a civil court for all the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973.