Section 22(6) in The Hindustan Tractors Limited (Acquisition and Transfer of undertaking) Act, 1978
(6)Any investigation before the Commissioner shall be deemed to be a judicial proceeding within the meaning of sections 193 228 of the Indian Penal Code and the Commissioner shall deemed to be a civil court for the purpose of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (45 of 1860).
