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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 103(1)(a) in The Jammu and Kashmir Representation of the People Act, 1957

(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 High Court] [Substituted by Act XI of 1967, for 'the Tribunal'.], and