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State of Assam - Section

Section 429 in Gauhati Municipal Corporation Act, 1971

429. Evidence of municipal employee.

- No municipal employee shall in any legal proceedings to which the Corporation is not a party, be required to produce any register or document the contents of which can be provided under section 428 by a certified copy, or to appear as a witness to prove any matter of transaction recorded therein save by order of the court made for special cause.