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[Cites 0, Cited by 49] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(2) in The Indian Evidence Act, 1872

(2)Such questions are improper if the imputation which they convey relates to matters so remote in time, or of such a character, that the truth of the imputation would not affect, or would affect in a slight degree, the opinion o the Court as to the credibility of the witness on the matter to which he testifies;