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 75] [Section 155] [Entire Act] Union of India - Subsection Section 155(2) in The Indian Evidence Act, 1872 (2)by proof that the witness has been bribed, or has [accepted] [Substituted by Act 18 of 1872, Section 11, for "had".] the offer of a bribe, or has received any other corrupt inducement to give his evidence ;
