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The Monopolies And Restrictive Trade Practices Act, 1969 Bare Act |
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The Monopolies And Restrictive Trade Practices Act, 1969 Bare Act |
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PROTECTION REGARDING STATEMENTS MADE 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 statements : Provided that the Statement - (a) is made in respect to a question which he is required by the Commission to answer; and (b) is relevant to the subject-matter of the inquiry. |
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