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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(1)(b) in The Punjab Homoeopathic Practitioners Act, 1965

(b)an answer given by a witness to a question put by or before the prescribed authority shall not except in the case of any criminal proceeding for perjury in respect of the evidence, be admissible in evidence against him in any civil or criminal proceeding.