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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(2) in The M.P. Industrial Relations Act, 1960

(2)Any proceeding held by him for the purpose of obtaining information for such record shall be deemed to be a judicial proceeding within the meaning of Section 192 of the Indian Penal Code, 1860 (XLV of 1860).