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State of Jammu-Kashmir - Section

Section 28 in The Evidence Act, 1977 (1920 A.D)

28. Confession made after removal of impression caused by inducement, that or promise, relevant.

- If such a confession as in referred to in section 24 is made after the impression caused by any such in documents threat or promise, has in the opinion of the Court, been fully removed, it is relevant.