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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Manipur - Subsection

Section 48(3) in Manipur (Village Authorities in Hill Areas) Act, 1956

(3)The Indian Evidence Act, 1872 (1 of 1872) shall not apply in the trial of any case or suit by a village court but the village court shall observe as far as possible the principles underlying that Act.