Section 14 in The Meghalaya Prevention Of Gambling Act, 1970
14. Indemnity of witnesses.
Any person who shall have been concerned in gaming leading to, and who shall be examined as a witness before a magistrate in respect of, the trial of any person for a breach of any of the provisions of this Act and who upon such examination shall make a true and faithful discovery to the best of his knowledge of all things as to which he shall be so examined, and who shall thereupon receive from the said magistrate a certificate to that effect, shall be freed from all prosecution, under the provisions of this Act for anything done before that time in respect of such gaming.
