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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(3) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(3)All inquiries under this section shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code (LXV of 1860).