Section 3(2)(d) in The Indian Evidence Act, 1872

[Cites 0, Cited by 1] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(d) in The Indian Evidence Act, 1872

(d)That a man holds a certain opinion, has a certain intention, acts in good faith or fraudulently, or uses a particular word in a particular sense, or is or was at a specified time conscious of a particular sensation, is a fact.

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Union of India - Subsection

Section 3(2)(d) in The Indian Evidence Act, 1872