Section 14(5) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(5)Every proceeding before the Commission shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 for the purposes of section 196 of the Ranbir Penal Code, and the Commission shall be deemed to be a civil court for all the purposes of section 195 and Chapter XXXV of the Code of Criminal Procedure, Samvat 1989.
