Section 8(4) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(4)A Special Court may, with a view to obtaining the evidence of any person suspected to have been directly or indirectly concerned in, or privy to, any specified offence, tender a pardon to such person on condition of his making a full and true disclosure of the whole circumstances within his knowledge relating to the offence and to every other person concerned whether as a principal or a better in the commission thereof and any pardon so tendered shall for the purposes of section 308 of the Code, be deemed to have been tendered under section 307 thereof.
