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 18] [Section 114] [Entire Act] Union of India - Subsection Section 114(h) in The Indian Evidence Act, 1872 (h)that if a man refuses to answer a question which he is not compelled to answer by law, the answer, if given, would be unfavourable to him ;
