Section 125 — Information as to commission of offences.

1 [125. Information as to commission of offences. -- No Magistrate or police-officer shall be compelled to say whence he got any information as to the commission of any offence, and no revenueofficer shall be compelled to say whence he got any information as to the commission of any offence against the public revenue. Explanation . -- Revenue-officer in this section means any officer employed in or about the business of any branch of the public revenue.]

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