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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(3) in The Departmental Proceedings (Enforcement Of Attendance Of Witnesses And Production Of Documents) Act, 1973

(3)Every authorised inquiring authority making any departmental proceedings under this Act shall be deemed to be a civil court for the purposes of sections 480 and 482 of the Code of Criminal Procedure, 1898.