Section 46(2) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(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 (Act No. VL of 1860), arising out of the matter to which such certificate relates, but it shall not be deemed to relieve him from any dis-qualification in connection with any election imposed by this Act or any other law.
