Section 34 in The Civil Liability For Nuclear Damage Act, 2010
34. Proceedings before Claims Commissioner or Commission to be judicial proceedings.–
Every proceeding before the Claims Commissioner or the Commission under this Act shall be deemed to be judicial proceeding within the meaning of sections 193, 219 and 228 of, and for the purposes of section 196 of, the Indian Penal Code (45 of 1860).
