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 0] [Entire Act] Union of India - Section Section 47 in Bharatiya Sakshya Adhiniyam, 2023 47. In criminal cases previous good character relevant. In criminal proceedings the fact that the person accused is of a good character, is relevant.[Similar to Section 53 from Old IEA-Also Refer]
