Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Karnataka - Section Section 17 in Karnataka Medical Registration Act, 1961 17. Inquiries to be deemed to be judicial proceedings. - All inquiries under this Act shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code.
