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  • Indian Evidence Act, 1872
  • Former statements of witness may be proved to corroborate later testimony as to same fact Section-157

Indian Evidence Act, 1872

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Chapter X The Examination Of Witnesses
157 Former statements of witness may be proved to corroborate later testimony as to same fact
Description In order to corroborate the testimony of a witness, any former statement made by such witness relating to the same fact at or about the time when the fact took place, or before any authority legally component to investigate the fact, may be proved.

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