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 3] [Section 148] [Entire Act] Union of India - Subsection Section 148(3) in The Indian Evidence Act, 1872 (3)Such questions are improper if there is a great disproportion between the importance of the imputation made against the witness's character and the importance of his evidence;
