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[Cites 0, Cited by 0] [Section 293(1)] [Section 293] [Entire Act]

State of Himachal Pradesh - Subsection

Section 293(1)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)an answer given by a witness to a question put by or before the authorised officer shall not, except in the case of any criminal proceedings for perjury in respect of the evidence, be admissible in evidence against him in any civil or criminal proceeding.