Report No. 93
9.7. Recommendation for amending the Evidence Act.-
In the result, our recommendation is to insert a provision in the Indian Evidence Act, 1872 at the appropriate place (say, as section 132A), somewhat on the following lines: "132A. No court shall require a person to disclose the source of information contained in a publication for which he is responsible, where such information has been obtained by him on the express agreement or implied understanding that the source will be kept confidential". Explanation.-In this section-
(a) 'publication' means any speech, writing, broadcast or other communication in whatever form, which is addressed to the public at large or any section of the public.
(b) "source" means the person from whom, or the means through which, the information was obtained".
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