Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Evidence (Amendment) Act, 2002 4 of 2003 [31 December 2002] CONTENTS 1. Short Title 2. Amendment Of Section 146 3. Amendment Of Section 155 Indian Evidence (Amendment) Act, 2002 4 of 2003 [31 December 2002] An Act further to amend the Indian Evidence Act, 1872. 1. Short Title :- This Act may be called the Indian Evidence (Amendment) Act, 2002. 2. Amendment Of Section 146 :- In section 146 of the Indian Evidence Act, 1872 (hereinafter referred to as the principal Act), after Clause (3), the following proviso shall be inserted, namely :- "Provided that in a prosecution for rape or attempt to commit rape, it shall not be permissible to put questions in the cross-examination of the prosecutrix as to her general immoral character." 3. Amendment Of Section 155 :- In section 155 of the principal Act, clause (4) shall be omitted.