Section 14(2) in Andhra Pradesh Women's Commission Act, 1998
(2)Any proceeding before the Commission shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (Central Act 45 of 1860) and the Commission shall be deemed to be a court for the purpose of section 195 of the code of Criminal Procedure 1973 (Central Act 2 of 1974).
