Section 18(6) in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986
(6)An investigation before the Commissioner shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code and the Commissioner shall be deemed to be a Civil Court for the purposes of section 195 and Chapter-XXVI of the Code of Criminal Procedure, 1973.
