Section 18(6) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) 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 (45 of 1860.)and the Commissioner shall be deemed to be a civil court for the purpose of section 195 and CHAPTER XXVI of the Code of Criminal Procedure, 1973(2 of 1974).
