Section 71(2) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(2)Every proceeding before the State Commissioner shall be a judicial proceeding within the meaning of sections 193 and 228 of the State Ranbir Penal Code Samvat,1998 and the State Commissioner shall be deemed to be a civil court for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, Samvat 1989.
