Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Uttar Pradesh - Subsection Section 29(2) in The U.P. Debt Relief Act, 1977 (2)Every proceeding before an officer referred to in sub-section (1) shall be deemed to be a judicial proceeding for purposes of Sections 193 and 228 of the Indian Penal Code.
