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 4] [Section 148] [Entire Act] Union of India - Subsection Section 148(4) in The Indian Evidence Act, 1872 (4)The Court may, if it sees fit, draw from the witness's refusal to answer, the inference that the answer if given would be unfavourable.
