Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 79] [Entire Act] State of Madhya Pradesh - Subsection Section 79(3) in The M.P. Industrial Relations Act, 1960 (3)Every proceeding before a Court of Enquiry shall be deemed to be a judicial proceeding within the meaning of Sections 192, 193 and 228 of the Indian Penal Code, 1860 (XLV of 1860).
