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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(2)Any such proceeding before the officer shall be deemed to be judicial proceeding within the meaning of Sections 193 and 228 and for the purposes of Section 196 of the Indian Penal Code (45 of 1860).