| 30. PROCEEDINGS BEFORE A TRIBUNAL TO BE JUDICIAL PROCEEDINGS. - All proceedings before a Tribunal shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code (45 of 1860). |
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| 30. PROCEEDINGS BEFORE A TRIBUNAL TO BE JUDICIAL PROCEEDINGS. - All proceedings before a Tribunal shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code (45 of 1860). |
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