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[Cites 0, Cited by 4] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(7) in The Copyright Act, 1957

(7)The Copyright Board shall be deemed to be a Civil Court for the purposes of sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974) and all proceedings before the Board shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code, 1860 (45 of 1860).