- Any person who shall have been concerned in gaming contrary to this Act, and who shall be examined as a witness before a [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] on the trial of any person for a breach of any of the provisions of this Act, relating to gaming and who, upon such examination shall in the opinion of the [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] make true and faithful discovery, to the best of his knowledge, of all things as to which he shall be so examined, shall their upon receive from the said [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] a certificate in writing to that effect and shall be freed from all prosecutions under this Act, for anything done before that time in respect of such gaming.
