Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2)(c) in The Puri Shri Jagannath Temple (Administration) Act, 1952

(c)issuing commissions for examination of witnesses, and any proceeding under this Act before such officer or person appointed shall be a judicial proceeding within the meaning of Sections 193 and 228 and for the purpose of Section 195 of the Indian Penal Code, 1860 (XLV of 1860).