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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(3)(a) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

(a)all proceedings before him shall be deemed to be judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code,1860;