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  • Indian Evidence Act, 1872
  • questions intended to insult or annoy Section-152

Indian Evidence Act, 1872

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Sections Particulars
Chapter X The Examination Of Witnesses
152 questions intended to insult or annoy
Description The Court shall forbid any question which appears to it to be intended to insult or annoy, or which, though proper in itself, appears to the court need lessly offensive in form.

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