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BSA Section 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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