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 105] [Entire Act] Union of India - Subsection Section 105(b) in The Indian Evidence Act, 1872 (b)A, accused of murder, alleges that, by grave and sudden provocation, he was deprived of the power of self-control.
