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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3)(b) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017

(b)All inquiries and revisions under this Act shall he deemed to be the judicial proceedings within the meaning of sections 193, 219 and 228,(XLV of 1860.) of the Indian Penal Code.