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Report No. 74

3. Effect of section 6, Commissions of Inquiry Act.-

Section 6 of the Commissions of Inquiry Act, reproduced above, relates to the use of a statement against the very person who made that statement. This section obviously has no application to the use of a statement made by a deceased person in civil or criminal proceedings against another person.



Proposal to amend the Indian Evidence Act, 1872 so as to render admissible certain statements made by witnesses before Commissions of Inquiry and other Statutory Authorities Back




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