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[Cites 0, Cited by 0] [Section 483] [Entire Act]

State of Uttar Pradesh - Subsection

Section 483(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)issuing commissions for the examination of witnesses and any proceeding before Judge under this Chapter shall be deemed a "Judicial proceeding" within the meaning of Sections 193 and 228 and for the purposes of Section 196 of the Indian Penal Code.