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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Maharashtra - Subsection

Section 13A(d) in Hyderabad Atiyat Inquiries Act, 1952

(d)such other matters as may be prescribed; and every inquiry or investigation by an Atiyat Court shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code, 1860 (XLV of 1860).]