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State of Jammu-Kashmir - Section

Section 20 in The Evidence Act, 1977 (1920 A.D)

20. Admissions by persons expressly referred to by party to suit.

- 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.IllustrationThe 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.