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[Cites 0, Cited by 0] [Section 104(1)] [Section 104] [Entire Act]

State of Andhra Pradesh - Subsection

Section 104(1)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(b)an answer given by a witness to a question put by or before the Tribunal 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 proceedings.