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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(3)(a) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(a)all proceedings before him shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code, 1860 (45 of 1860);