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[Cites 0, Cited by 0] [Section 239C] [Entire Act]

State of Goa - Subsection

Section 239C(3) in The Goa Panchayat Raj Act, 1994

(3)All inquiries and proceedings before the Officers shall be deemed to be judicial proceedings within the meaning of section 193, 219 and 228 of the Indian Penal Code, 1860 (Central Act 45 of 1860).]