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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Madhya Pradesh - Subsection

Section 194(1) in Criminal Courts - Rules and Orders

(1)It is also necessary to bear in mind the express prohibition, except on conditions stated, laid by Section 122 of the Evidence Act on disclosure of communications made during marriage. The presiding officer should be vigilant to see that the section is observed if the spouse of a party is called as a witness in the case.