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State of Jammu-Kashmir - Section

Section 55 in The Evidence Act, 1977 (1920 A.D)

55. Character as affecting damages.

- In civil cases the fact that the character of any person is such as to affect the amount of damages which he ought to receive, is relevant.Explanation. - In sections 52, 53, 54 and 55, the word "character" includes both reputation ; but, except as provided in section 54, evidence may be given only of general reputation and general disposition, and not of particular acts by which reputation or disposition.