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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Kerala - Subsection

Section 97(1)(b) in Kerala Panchayat Raj Act, 1994

(b)an answer given by a witness to a question put by or before the court shall not, except in the case of any criminal proceeding for perjury in respect of the evidence, be admissible in evidence against in any civil or criminal proceeding.