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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(b) in The Evidence Act, 1977 (1920 A.D)

(b)A is accused of waging war against the [Government of India] [Substituted by A.L.O. 2008 (Svt.) for 'king'.] by taking part in an armed insurrection in which property is destroyed, troops are attached, and gaols arc broken open, the occurrence of these facts is relevant, as forming part of the general transaction, though A may not have been present at all of them.