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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2) in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012

(2)Any proceeding before such Committee shall be deemed to be judicial proceeding for the purpose of section 196 of the Indian Penal Code, 1860 (Act No. 45 of 1860).