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 1] [Section 9] [Entire Act] Union of India - Subsection Section 9(2) in The Criminal Law (Amendment) Act, 2005 (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.
