Section 13(7) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972
(7)Any proceeding before the Tribunal shall be deemed to be a judicial proceeding within the meaning of section 193 of the Indian Penal Code (45 of 1860), and the Tribunal shall be deemed to be a civil court for the purpose of section 195 and Chapter XXXV of the Code of Criminal Procedure, 1898 (5 of 1898).
