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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(5) in The West Bengal Premises Tenancy Act, 1997

(5)Every proceeding before the Controller or the Tribunal shall be deemed to be a judicial proceeding within the meaning of section 175, section 193 and section 228 of the Indian Penal Code.