Section 82(iii) in Tripura Value Added Tax Act, 2004
(iii)issuing Commission for the examination of witness and any such proceeding before the Tribunal or the Commissioner shall be deemed to be a "Judicial Proceeding" within the meaning of section 193 and 228 and for the purposes of section 196 of the Indian Penal Code, 1860 (Act XIV of 1860).
