Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Entire Act]

State of Karnataka - Section

Section 10 in Karnataka Village Offices Abolition Act, 1961

10. Inquiries and proceedings to be judicial proceedings

All inquiries and proceedings before the Deputy Commissioner under this Act shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 229 of the Indian Penal Code.