Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 51] [Entire Act]

Union of India - Section

Section 9 in The Criminal Law (Amendment) Act, 2005

9. Amendment of section 154 of Act 1 of 1872 .-

In the Indian Evidence Act, 1872, section 154 shall be numbered as sub- section (1) thereof and after sub- section (1) as so numbered, the following sub- section shall be inserted, namely:-
(2)Nothing in this section shall disentitle the person so permitted under sub- section (1), to rely on any part of the evidence of such witness.