(1) This Act may be called the Bharatiya Sakshya Adhiniyam, 2023. (2) It applies to all judicial proceedings in or before any Court, including Courts-martial, but not to affidavits presented to any Court or officer, nor to proceedings before an arbitrator. (3) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint.Open in Lexace · Ask the AI about this section
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