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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(3)(b) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018

(b)All inquiries and revisions under this Act shall be deemed to be the judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code, 1860 (Act No. 45 of 1860).