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Report No. 185 91. Insertion of new section 157A.- After section 157 of the principal Act, the following section shall be inserted, namely:- "157A. Establishing credit of witness by independent evidence.- Where the credit of a witness has been impeached by any party , the adverse party may, notwithstanding anything contained in section 153, in order to re-establish his credit, introduce independent evidence concerning his accuracy, credibility or veracity or to show who he is and his position in life."    |
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