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[Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(5)(a) in The Information Technology Act, 2000

(a)all proceedings before it shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860);