269. Witness not excused from answering on ground that answer will incriminate.
- No witness shall be executed from answering any question relating to any matter relevant to a matter in issue in an inquiry upon the ground that the answer to such question will incriminate or may tend directly or indirectly, to incriminate him or that it will expose, or tend directly or indirectly, to expose him to a penalty or forfeiture of any kind.Provided that -(i)no person who has voted at an election shall be required to state for whom he has voted; and(ii)a witness who in the opinion of the Tribunal, has answered truly all questions which he has been required by the said Tribunal to answer shall be entitled to receive a certificate of indemnity and such certificate may be pleaded by such person in any court and shall be deemed to be a full and complete defence, to or upon any charge under Chapter IX-A of the Indian Penal Code, 1860, arising out of the matter to which such certificate relates, nor shall any such answer be admissible in evidence against him in any suit on other proceedings.(2)Nothing in sub-section (1) shall be deemed to relieve a person receiving a certificate of indemnity from any disqualification in connection with an election imposed by any law or any rule having the force of law.
