 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Indian Evidence Act, 1872 129. Confidential communications with legal advisers No one shall be compelled to disclose to the Court any confidential communication which has take place between him and his legal professional adviser, unless he offers himself as a witness, in which case he may be complete to disclose any such communication as may appear to the Court necessary to be known in order to explain any evidence which he has given, but no others.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back