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Report No. 185

Section 118

In as much as the principles pertaining to section 118 have all crystallized and in para 60.12 of the 69th Report, it was recommended that there is no need to amend section 118, and we agree with it.

Section 119

We recommend insertion of an Explanation below section 119.

"Explanation.- The interpretation of the signs of a person unable to speak, by an expert, shall be treated as oral evidence of the person who made the signs."



Review of the Indian Evidence Act, 1872 Back




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