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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(3)(d) in THE INDUSTRIAL RELATIONS CODE, 2020

(d)in respect of such other matters as may be prescribed, and every inquiry or investigation by Tribunal or National Industrial Tribunal, shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860).