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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2)(d) in Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952

(d)such other matters as may be prescribed; and every enquiry or investigation by an Atiyat Court shall be deemed to be a judicial proceedings within the meaning of Sections 193 and 228 of the Indian Penal Code, 1860 (45 of 1860)]