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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2) in The Evidence Act, 1977 (1920 A.D)

(2)any mental condition of which any person is conscious.Illustrations.
(a)That there are certain objects in a certain order in a certain place, is a fact.
(b)That a man heard or saw something, is a fact.
(c)That a man said certain words, is a fact.
(d)That a man holds a certain opinion has a certain, 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.
(e)That a man has a certain reputation is a fact.
"Relevant". - One fact is said to be relevant to another when the one is connected with the other in any of the ways referred to in the provisions of this Act relating to the relevancy of facts.