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indian evidence act, 1872 doctypes: laws
indian evidence act doctypes:laws
"indian evidence act 1872 "
evidence act:onus doctypes:laws
sec 32(8) of indian evidence act
[
Section 32(8)
] [
Section 32
] [
Complete Act
]
Central Government Act
Section 32(8)(k) in The Indian Evidence Act, 1872
(k) The question is, whether A, who is dead, was the father of B. A statement by A that B was his son, is a relevant fact.