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

State of Rajasthan - Subsection

Section 42(5) in The Rajasthan Self-Financed Private Universities Ordinance, 2004

(5)The inquiry officer or officers inquiring under this Ordinance shall be deemed to be a civil court for the purposes of section 195 and Chapter 26 of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).