197. Statements made by persons to the State Election Commission.
- No statement made by a person in course of giving evidence before the State Election Commission shall subject him to, or be used against him in, any civil or criminal proceeding except a prosecution for giving false evidence by such statement:Provided that the statement-(a)is made in reply to a question which he is required by the State Election Commission to answer; or(b)is relevent to the subject matter of the inquiry.
