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493. Evidence of Municipal officer or employee. No Municipal officer or other municipal employee shall, in any legal proceedings to which the Corporation is not a party, be required to produce any register or document the contents of which can be proved under section 493 by a certified copy, or to appear as a witness to prove any matter or transaction recorded therein save by order of the court made for special cause. 1. Subs. by Act 67 of 1993, s. 124, for section 490 (w.e.f. 1-10-1993). 2. Ins. by s. 125, ibid. (w.e.f. 1-10-1993).    |
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