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State of Jammu-Kashmir - Section

Section 76 in The Jammu and Kashmir Electricity Act, 2010

76. Proceedings before Commission.

- All proceedings before the Commission shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the State Ranbir Penal Code and the Commission shall be deemed to be a Civil Court for the purposes of sections 480 and 482 of the Code of Criminal Procedure, Samvat 1989.