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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(c) in The Rajasthan Minor Mineral Concession Rules, 1986

(c)Issuing commission for examination of witnesses and any proceedings before the appellate authority, the assessing authority and investigating officer shall be deemed to be a "Judicial Proceedings" within the meaning of Section 193, 196 and 228 of the Indian Penal Code.