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[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

State of Kerala - Subsection

Section 173(1)(b) in Kerala Municipality Act, 1994

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