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Indian Evidence Act, 1872

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Indian Evidence Act Section 131. Production of documents or electronic records which another person, having possession, could refuse to produce

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¹No one shall be compelled to produce documents in his possession or electronic records under his control, which any other person would be entitled to refuse to produce if they were in his possession or control, unless such last-mentioned person consents to their production.

1. Subs. by Act 21 of 2000, s. 92 and the Second Schedule, for “Section 131” (17-10-2000).

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