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

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Union of India - Subsection

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

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

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Union of India - Subsection

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