Section 6(5) in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985
(5)[ The Commissioner and the officers subordinate to him authorised to discharge functions under the scheme shall be deemed to be a civil court for the purposes of section 195 and Chapter XXVI of the code of criminal procedure, 1973.] [ Inserted by Act 24 of 1992, Section 2 ]
