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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(1) in Maharashtra Hereditary Offices Act, 1874

(1)It shall be lawful for the Collector or other officer conducting an investigation under this Act to take evidence, and in sections 193 and 228 of the [Indian Penal Code] [Central Acts] the words "judicial proceeding" shall be taken to include any proceeding under this Act.