Section 7(2) in The Goa Administrative Tribunal Act, 1965
(2)The Tribunal shall be deemed to be a civil court for all the purposes of ["sections 195, 345(I) and 346 of the Code of Criminal Procedure, 1973 (Act No. 2 of 1974)"] [These words and figures have been substituted for the words and figures 'sections 195, 480 and 482 of the Code of Criminal Procedure, 1898' 'vide (Amendment) Act, 1996 (Act 4 of 1997) [O. G., Series I No. 51 (Extraordinary No. 3) dated 25-3-1997].] and, its proceedings shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code.
