Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 185 in Criminal Courts - Rules and Orders 185. The presiding officer should not omit to make a note about the demeanour of a witness when such demeanour is noteworthy and affects his estimate of the value of the evidence given by the witness.
