Report No. 87
3.5. Relationship of the Act to the Law of Evidence.-
The object of the Act being to procure evidence, its vital bearing on the law of evidence is obvious. But the evidence procured is of a special nature, being somewhat different from oral or documentary evidence which constitutes the usual species. The material sought to be procured with the help of the coercive measure sanctioned by the Act is really in the nature of demonstrative evidence1.
1. See para. 3.9, infra.
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