Section 45(2) in The Punjab Homoeopathic Practitioners Act, 1965
(2)When a certificate of indemnity has been granted to any witness it may be pleaded by him in any court and shall be a full and complete defence to or upon any charge upon Chapter IX-A of the Indian Penal Code (Act No. XLV of 1860), arising out of the matter to which such certificate relates, but it shall not be deemed to relieve him from any disqualification in connection with any election imposed by this Act or any other Law.
