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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(1)(b) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(b)an answer given by a witness to a question put by or before the prescribed authority 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 proceedings.