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

State of Madhya Pradesh - Subsection

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

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