Section 12(2) in The Monopolies And Restrictive Trade Practices Act, 1969
(2)Any proceeding before the Commission 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 the Commission 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 58 of 1991, Section 5, for " and Chapter XXXV of the Code of Criminal Procedure, 1898 (5 of 1898)" (w.r.e.f. 27.9.1991).].
