Section 10(6) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
(6)Any investigation before the Commissioner shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 of the Indian Penal Code, 1860 (45 of 1860) and the Commissioner shall be deemed to be a civil court for the purpose of Section 345 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).
