Section 13 in The Maharashtra State Commission For, Women Act, 1993
13. Statement made by persons to Commission.
No statement made by a person in the course of giving evidence before the Commission or an officer or agency, referred to in Clause (a), or the person appointed under Clause (b), of sub-section (1) of section 12, 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 is required by the Commission or such officer or agency or such person to answer, or(b)is relevant to the subject matter under investigation
