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] [Section 126] [Entire Act] Union of India - Subsection Section 126(2) in Bharatiya Sakshya Adhiniyam, 2023 (2)In criminal proceedings against any person, the husband or wife of such person, respectively, shall be a competent witness.[Similar to Section 120 from Old IEA-Also Refer]
