Section 3 in The West Bengal Disturbances Commission Of Enquiry Act, 1950
3. Statements made by persons to the Commission. -
Except in a prosecution for giving false evidence, no statement made by a person in the course of giving evidence before the Commission shall subject him to, or be used against him in, any civil or criminal proceedings :Provided that such statement-(a)is one which the Commission permits or requires to be made before it by such person; and(b)is relevant to the subject matter of the inquiry.
