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Indian Evidence Act, 1872 49. Opinion as to usage, tenets, etc., when relevant When the Court has to form an opinion as to- the usages and tenets of any body of men or family, the constitution and government of any religious or charitable foundation, or the meaning of words or terms used in particular districts or by particular or by particular classes of people, the opinions of persons having special means of knowledge thereon, we relevant facts.    |
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