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Indian Evidence Act, 1872 26. Confession by accused while in custody of police not to be proved against him No confession made by any person whilst he is in the custody of a police officer, unless it be made in the immediate presence of a Magistrate,17 shall be proved as against such person. 18 [ Explanation- In this section "Magistrate" does not include the head of a village discharging magisterial functions in the Presidency of Fort St. George 19[***] or else where, unless such headman is a Magistrate exercising the power of a Magistrate under the Code of Criminal Procedure, 188220 (10 of 1882).    |
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