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Indian Evidence Act Section 17. Admission defined


An admission is a statement, 1oral or documentary or contained in electronic form, which suggests any inference as to any fact in issue or relevant fact, and which is made by any of the persons, and under the circumstances, hereinafter mentioned.


1. Subs. by Act 21 of 2000, s. 92 and the Second Schedule, for “oral or documentary,” (w.e.f. 17-10-2000).

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