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[Cites 0, Cited by 0] [Section 10] [Entire Act]

British India - Subsection

Section 10(6) in British India Corporation Limited (Acquisition of Shares) Act, 1981

(6)Any 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 345 and CHAPTER XXVI of the Code of Criminal Procedure, 1973.