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State of Jammu-Kashmir - Section

Section 158 in The Evidence Act, 1977 (1920 A.D)

158. What matters may be proved in connection with proved statement relevant under section 32 or 33.

- Whenever any statement in order under section 32 or 33, is proved, all matters may be proved either in order to contradict to corroborate it, or in order to impeach or confirm the credit if that person had been cashed as a witness and had denied upon cross-examination the truth of the matters suggested.