Report No. 185
71. Amendment of section 125.-
In section 125 of the principal Act, the following Exception shall be inserted at the end, namely:-
"Exception.- Nothing in this section shall apply where it appears to the Court that the giving of the information is a fact in issue on which the liability of a party depends or is otherwise a material fact, and the Court, for reasons to be recorded and in the interests of justice, directs the disclosure of such information by the Magistrate, Police officer or Revenue officer".
Back
