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The Bharatiya Sakshya Adhiniyam, 2023 43. Opinion as to usages, tenets, etc., when relevant. When the Court has to form an opinion as to- (i) the usages and tenets of any body of men or family; (ii) the constitution and governance of any religious or charitable foundation; or (iii) the meaning of words or terms used in particular districts or by particular classes of people, the opinions of persons having special means of knowledge thereon, are relevant facts.    |
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