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State of Jammu-Kashmir - Section

Section 17 in The Evidence Act, 1977 (1920 A.D)

17. Admission defined.

- An admission is a statement, [oral or documentary or contained in electronic form] [Substituted by Act V of 2001, (Section 20).] which suggests any inference as to any fact in issue or relevant fact, and which is made by any of the persons, and under the circumstances, hereinafter mentioned.