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Citedby 1 docs
Sant Lal Alias Pattar, S/O Sri Ram ... vs State Of U.P. Through Principal ... on 1 September, 2005
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[
Section 155
] [
Complete Act
]
Central Government Act
Section 155(2) in The Indian Evidence Act, 1872
(2) by proof that the witness has been bribed, or has 1[ accepted] the offer of bride, or has received any other corrupt inducement to give his evidence;