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[Cites 0, Cited by 1] [Section 68(3)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(3)(a) in The Food Safety And Standards Act, 2006

(a)all proceedings before him shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860).