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[Cites 0, Cited by 1] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(2) in The Rights of Persons with Disabilities Act, 2016

(2)Every proceeding before the State Commissioner shall be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code and the State Commissioners shall be deemed to be a civil court for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973.