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Union of India - Section

Section 117 in The Railways Act, 1989

117. Statement made before Commissioner.β€”

No statement made by a person in the course of giving evidence in an inquiry before the Commissioner shall subject him to, or be used against him in, any civil or criminal proceeding, except a prosecution for giving false evidence by such statement:Provided that the statement isβ€”
(a)made in reply to a question which is required by the Commissioner to answer; or
(b)relevant to the subject-matter of the inquiry.