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[Cites 0, Cited by 0] [Section 104(1)] [Section 104] [Entire Act]

State of Andhra Pradesh - Subsection

Section 104(1)(a) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(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 Tribunal.