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Union of India - Act

The Indian Evidence (Amendment) Act, 2002

UNION OF INDIA
India

The Indian Evidence (Amendment) Act, 2002

Act 4 of 2003

  • Published in Gazette of India : Extraordinary on 31 December 2002
  • Commenced on 31 December 2002
  • [This is the version of this document from 31 December 2002.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Indian Evidence Act, 1872.BE it enacted by Parliament in the Fifty- third Year of the Republic of India as follows:-

1. Short title

This Act may be called the Indian Evidence (Amendment) Act, 2002.

2. Amendment of section 146

In section 146 of the Indian Evidence Act, 1872 (1 of 1872 ) (hereinafter referred to as the principal Act), after clause (3), the following proviso shall be inserted, namely:-" Provided that in a prosecution for rape or attempt to commit rape, it shall not be permissible to put questions in the cross- examination of the prosecutrix as to her general immoral character.".

3. Amendment of section 155

In section 155 of the principal Act, clause (4) shall be omitted. SUBHASH C. JAIN, Secy. to the Govt. of India.