Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Loading...
User Queries
indian evidence act
evidence act
the indian evidence act, 1872
section 149
"evidence act"
evidence act 1872
evidence act doctypes:laws
indian acts
indian evidence act, 1872 doctypes: laws
indian evidence act doctypes:laws
149
section 149 doctypes: tribunals,others,supremecourt,laws
"indian evidence act 1872 "
evidence act:onus doctypes:laws
sec 149 indian evidence act
149 doctypes: laws
[
Section 149
] [
Complete Act
]
Central Government Act
Section 149(a) in The Indian Evidence Act, 1872
(a) A barrister is instructed by an attorney or vakil that an important witness is a dakait. This is a reasonable ground for asking the witness whether he is a dakait.