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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(9) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(9)Any proceeding before the Tribunal shall be deemed to be a judicial proceeding within the meaning of [sections 193, 219] [Substituted by section 7(b) of U.P. Act no 07 of 1992.] and 228 of the Indian Penal Code.