Section 13(2) in The Disputed Elections (Prime Minister And Speaker) Act, 1977
(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 IXA of the Indian Penal Code (45 of 1860) Part VII of the Representation of the People Act, 1951, (43 of 1951) 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.
