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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2) in The Orissa Offices of Village Police (Abolition) Act, 1964

(2)All enquiries and proceedings under this Act shall be deemed to be judicial proceedings within the meaning of Sections 193, 219 and 228 of the Indian Penal Code, 1860 (45 of 1860).