Section 10(7) in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987
(7)Any investigation before the Commissioner shall be deemed to be a judicial proceeding within the meaning of section 193 and 228 of the Indian Penal Code (45 of 1860.) and the Commissioner shall be deemed to be a civil court for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974.).
