279. Proceedings before the State Regulatory Commission.
- All proceedings before the State Regulatory Commission shall be deemed to be judicial proceedings within the meaning of section 193 and section 228 of the Indian Penal Code 1860 (Act No. 45 of 1860), and the State Regulatory Commission shall be deemed to be a Civil Court for the purposes of section 345 and section 346 of the Code of Criminal Procedure, 1973 (Act No.2 of 1974).
