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Indian Evidence Act, 1872

20. Admissions by persons expressly referred to by party to suit

Statements made by persons to whom party to the suit has expressly referred for information in reference to a matter in dispute are admissions.

Illustration

The question is, whether a horse sold by A to B is sound.

A says to B- " Go and ask C, knows all about it" C’s statement is an admission.









  

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