- Any person who shall have been concerned in betting and who shall be examined as a witness before a Magistrate on the trial of any person under any provision of this Act and who upon such examination shall, in the opinion of the Magistrate, make true and faithful statement, and discovery to the best of his knowledge, of all things regarding which he shall be so examined, shall thereupon receive from the said Magistrate a certificate in writing to that effect, and shall be free from prosecutions under this Act for anything done before that time.
