Section 11(2) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(2)Any proceeding before Lokayukt or Up-Lokayukt shall be deemed to be a Judicial proceeding within the meaning of Section 193 [and Section 228] [Inserted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).] of the Indian Penal Code, 1860 (No. 45 of 1860).
