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[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

State of Himachal Pradesh - Subsection

Section 172(1)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

(a)a witness who answers truly all questions which he is required to answer shall be entitled to receive a certificate of indemnity from the authorised officer; and