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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(5)(b) in The Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007

(b)An proceeding before such committee shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 for the purposes of section 196 of the Indian Penal Code (45 of 1860).