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The Commissions of Inquiry Act, 1952 6. Statements made by persons to the Commission.- No statement made by a person in the course of giving evidence before the Commission shall subject him to, or 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 Commission to answer, or (b) is relevant to the subject matter of the inquiry.    |
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