Report No. 185

56. Insertion of new section 92A.-

After section 92 of the principal Act, the following section shall be inserted, namely:-

"92A. Exclusion of oral evidence in the case of certain unilateral documents.- When any matter required by law to be reduced to the form of a document, and not constituting a transaction between parties, such as a confession of an accused, the statement of a witness, a court proceeding (other than judgments, decree or order), a resolution of a company required to be in writing, has been so reduced to writing and proved according to section 91, no evidence of any oral statement shall be admitted for the purpose of contradicting, varying, adding to, or subtracting from the contents of the document."