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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3) in Andhra Pradesh Civil Services (Conduct) Rules, 1964

(3)Nothing in sub-rule (1) shall apply to-
(a)evidence given before a statutory committee, commission or other authority which has power to compel attendance and the giving of answers;
(b)evidence given in judicial inquiries;
(c)evidence given at any departmental inquiry ordered by Government or any authority subordinate to them.