Section 20(6) in Aluminium Corporation Of India Limited (Acquisition And Transfer Of Aluminium Undertaking Act, 1984
(6)any investigation before the commissioner shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code 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(45 of 1860)(2 of 1974).
