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Report No. 185

Section 16

In para 8.1.87, the 69th Report stated that no amendment is necessary and we agree with the view.

Section 17

This section deals with relevancy of 'admissions'. This was amended by Act 21/2000 by adding the words "or contained in electronic form".

In the 69th Report, it was stated (see para 9.24) that no amendment is necessary in section 17. After going through the subsequent case law, we are of the view that there is no good reason to differ from the above view.



Review of the Indian Evidence Act, 1872 Back




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