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 484] [Entire Act] Union of India - Section Section 147 in The Indian Evidence Act, 1872 147. When witness to be compelled to answer. If any such question relates to a matter relevant to the suit or proceeding, the provisions of section 132 shall apply thereto.
