Section 13(1)(a) in The Disputed Elections (Prime Minister And Speaker) Act, 1977

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Union of India - Subsection

Section 13(1)(a) in The Disputed Elections (Prime Minister And Speaker) Act, 1977

(a)a witness, who answers truly all questions which he is required to answer shall be entitled to receive a certificate of indemnity from the Authority; and

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Union of India - Subsection

Section 13(1)(a) in The Disputed Elections (Prime Minister And Speaker) Act, 1977