Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(c) in The Orissa Luxury Tax Act, 1995

(c)issuing commissions for the examination of witnesses, and any proceeding under this Act before the Tribunal, the Commissioner or any person appointed under Sub-section (1) of Section 3 to assist the Commissioner shall be deemed to be judicial proceeding within the meaning of Section 193 and Section 228, and for the purposes of Section 196, of the Indian Penal Code.