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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(d) in The Evidence Act, 1977 (1920 A.D)

(d)A sues B for inducing C to break a contract of service made by him with A, C, on leaving A's service, says to A- I "am leaving you because B has made me a better offer. "This statement is a relevant fact as explanatory of C's conduct, which is relevant as a fact in issue.