Section 172(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(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 under chapter IX-A of the Indian Penal Code, 1860 (45 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 an election, imposed by this act or any other law.
