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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(3) in The Evidence Act, 1977 (1920 A.D)

(3)or against interest of maker. When the statement is against the pecuniary or proprietary interest of thee person making it, would expose him or would have exposed him to a criminal prosecution or to a suit for damages.