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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3) in Abkari Workers' Welfare Fund Act, 1989

(3)Any inquiry under this section shall be deemed to be a judicial proceeding within the meaning of sections 195 and 228 of the Indian Penal Code (Central Act 45 of 1860) and for the purpose of section 196 of the said Code.