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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1)(a) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

(a)a witness who answered truly all questions which he is required to answer shall be entitled to receive a certificate of indemnity from the specified officer;