Section 52 in The Orissa Electricity Reform Act, 1995
52. Proceedings before the Commission to be judicial proceedings.
- All proceedings before the Commission shall be deemed to be judicial proceedings within the meaning of Sections 193, 219 and 228 of the Indian Penal Code and the Commission shall be deemed to be a Civil Court for the purposes of the Section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).
