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 840] [Entire Act] Union of India - Section Section 26 in The Indian Penal Code, 1860 26. “Reason to believe”.— A person is said to have “reason to believe” a thing, if he has sufficient cause to believe that thing but not otherwise.
