Section 3(2)(d) in The Evidence Act, 1977 (1920 A.D)

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2)(d) in The Evidence Act, 1977 (1920 A.D)

(d)That a man holds a certain opinion has a certain, acts in good faith or fraudulently, or uses a particular word in a particular sense, or is or was at a specified time conscious of a particular sensation, is a fact.

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State of Jammu-Kashmir - Subsection

Section 3(2)(d) in The Evidence Act, 1977 (1920 A.D)