 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Protection of Human Rights Act, 1993 15.Statement 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: (a) is made in reply to the question which he is required by the Commission to answer; or (b) is relevant to the subject matter of the enquiry;    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back