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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 148(1) in The Evidence Act, 1977 (1920 A.D)

(1)Such questions arc proper if they are of such a nature that the truth the imputation conveyed by them would seriously affect the opinion of the Court as to the credibility of the witness on the matter to which he testifies;