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CG. HC: Child Can Testify if he Gives Rational Answers - (22 Jun 2023)

LAW OF EVIDENCE

Chhattisgarh High Court has held that child of tender age can be allowed to testify, if he has intellectual capacity to understand the questions and give rational answers.

Tags : CHHATTISGARH HIGH COURT   RATIONAL ANSWERS   CHILD   WITNESS   TESTIFY  

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