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[Cites 0, Cited by 0] [Section 198(1)] [Section 198] [Entire Act]

State of Madhya Pradesh - Subsection

Section 198(1)(b) in Criminal Courts - Rules and Orders

(b)A statement, oral or written, made by a witness out of Court is not substantive evidence, but may be used within the limits of Section 175 ibid to corroborate what the witness has said in Court or it may be used under Section 155 (3) ibid to contradict him.