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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(b) in The Evidence Act, 1977 (1920 A.D)

(b)The question is, whether A, at the time of doing a certain act. was, by reason of unsoundness of mind, incapable of knowing the nature of the act. or that he was doing what was either wrong or contrary to law.