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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tripura - Subsection

Section 67(4) in Tripura Police Act, 2007

(4)Every proceeding before the Commission shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228, and for the purpose of Section 196 of the Indian Penal Code, 1860 , the Commission shall be deemed to be civil court for all the purpose of Section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973.