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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of West Bengal - Subsection

Section 88(1)(b) in The West Bengal Panchayat Elections Act, 2003

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