Section 20 — Admissions by persons expressly referred to by party to suit.
Indian Evidence Act, 1872
Statements made by persons to whom a party to the suit has expressly referred for information in reference to a matter in dispute are admissions. Illustration The question is, whether a horse sold by A to B is sound. A says to B -- "Go and ask C, C knows all about it." C's statement is an admission.Open in Lexace · Ask the AI about this section
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