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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(6) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(6)Every enquiring authority enquiring under this Act shall be deemed to be a civil court for the purposes of Section 195 and Chapter XVI of the Code of Criminal Procedure, 1973 (2 of 1974).