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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3) in THE KERALA SMALL PLANTATION WORKERS' WELFARE FUND ACT, 2008

(3)Any enquiry under this section shall be deemed to be a judicialproceeding within the meaning of sections 193 and 228 of the Indian Penal Code (CentralAct 45 of 1860) and for the purpose of section 196 of the said Code.