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

Union of India - Subsection

Section 2(1)(f) in Bharatiya Sakshya Adhiniyam, 2023

(f)"fact" means and includes-(i) any thing, state of things, or relation of things, capable of being perceived by the senses;(ii) any mental condition of which any person is conscious.Illustrations.(i) That there are certain objects arranged in a certain order in a certain place, is a fact.(ii) That a person heard or saw something, is a fact.(iii) That a person said certain words, is a fact.(iv) That a person 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;