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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 154(2) in The Evidence Act, 1977 (1920 A.D)

(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.] [Section 154 remembered as sub-section (1) and sub-section (2) Inserted by Act IX of 2007, Section 11.]