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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(5)(b) in Karnataka State Servants (Determination of Age) Act, 1974

(b)Any proceeding before the said officer shall be deemed to be a judicial proceeding within the meaning of section 193 and 228 of the Indian Penal Code, 1860 (Central Act 45 of 1860).