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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(5) in The Evidence Act, 1977 (1920 A.D)

(5)or relates to existence of relationship. - When the statements relates to the existence of any relationship by blood, marriage or adoption between persons as to whose relationship by blood, marriage or adoption the person making the statement had special means of knowledge, and when the statements was made before the question in dispute was raised.