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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(10) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007

(10)Every proceeding before such Committee shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 and for the purpose of Section 196 of the Indian Penal Code, 1860.