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Union of India - Section

Section 16 in The Indian Evidence Act, 1872

16. Existence of course of business when relevant.

When there is a question whether a particular act was done, the existence of any course of business, according to which it naturally would have been done, is a relevant fact.Illustrations
(a)The question is, whether a particular letter was despatched.
The fact that it was the ordinary course of business for all letters put in a certain place to be carried to the post, and that particular letter was put in that place, are relevant.
(b)The question is, whether a particular letter reached A.
The facts that it was posted in due course, and was not returned through the Dead Letter Office, are relevant.Admissions