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33B. Statements made by persons to the Election Commission. No statement made by a person in the course of giving evidence before the Election 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. 1. The words "or an alderman" omitted by Act 67 of 1993, s. 29 (w.e.f. 1-10-1993). 2. Subs. by Act 67 of 1993, s. 29, for sub-section (3) (w.e.f. 1-10-1993). 3. Ins. by s. 29, ibid. (w.e.f. 1-10-1993). 4. Ins. by s. 30, ibid. (w.e.f. 1-10-1993).    |
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