Section 35(3) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(3)The Adjudicating Authority shall have the powers of a civil court and-(a)all proceedings before him shall be deemed to be judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code,1860;(b)shall be deemed to be a court for the purposes of sections 345 and 346 of the Code of Criminal Procedure, 1973.
