(4D)Every Bench shall be deemed to be a Civil Court for the purposes of section 195 and [Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted by Act 46 of 1977, Section 2, for " Chapter XXXV of the Code of Criminal Procedure, 1898, (5 of 1898)" (w.e.f. 24.12.1977).], and every proceeding before the Bench shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860) and for the purpose of section 196 of that Code.]
