Section 126 in The Punjab State Election Commission Act, 1994
126. Statement made by person to the Election Commission.
- No statement by a person in the course of giving evidence before the Election Commission shall be used against him in any civil or criminal proceeding except a prosecution for giving false evidence by such statement :Provided that the statement -(a)is made in reply to a question which he is required by the Election Commission to answer; and(b)is relevant to the subject-matter of the inquiry.
