Section 128(b) in The Trade And Merchandise Marks Act, 1958
(b)entitle any person to refuse to make refuse to make a complete discovery, or to answer any question or interrogatory in any suit or other proceeding, but such discovery or answer shall not be admissible in evidence against such person in any such prosecution for an offence under Chapter X or against clause (d), clause (dd), clause (e) clause (f), clause (h) clause (i) or clause (j) of section 18 of the As Customs act, 1878 (8 of 1878), or
