Section 48(2) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
(2)Every proceeding before the Commissioner, Additional Commissioners and Joint Commissioners shall be a judicial proceeding within the meaning of sections 193 and 228 of the State Ranbir Penal Code, Samvat 1989 and the Commissioner, Additional Commissioners and Joint Commissioners shall be deemed to be a civil court for the purposes of section 195 and Chapter XXXV of the Code of Criminal Procedure, Samvat 1977.] [Inserted by Act XIII of 2005, dated 9.5.2005, w.e.f. 30.12.2004.]
