Trade Monopolies and Restrictive Trade Practices Act, 1969
59. 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.