Section 32(8)(l) in The Evidence Act, 1977 (1920 A.D)

[Cites 0, Cited by 0] [Section 32(8)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(8)(l) in The Evidence Act, 1977 (1920 A.D)

(l)A sues B for a libel expressed in a painted caricature exposed in a shop window. The question is as to the similarity of the caricature and its libellous character. The remarks of a crowd of spectators on these points may be proved.

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State of Jammu-Kashmir - Subsection

Section 32(8)(l) in The Evidence Act, 1977 (1920 A.D)