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Railways Act, 1989 117. Statement made before Commissioner. No statement made by a person in the course of giving evidence in an inquiry before the Commissioner 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 is- (a) made in reply to a question which is required by the Commissioner to answer; or (b) relevant to the subject-matter of the inquiry.    |
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