Section 126(2)(c) in The Indian Evidence Act, 1872

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Union of India - Subsection

Section 126(2)(c) in The Indian Evidence Act, 1872

(c)A, being charged with embezzlement, retains B, an attorney, to defend him. In the course of the proceedings, B observes that an entry has been made in A's account-book, charging A with the sum said to have been embezzled, which entry was not in the book at the commencement of his employment.

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Union of India - Subsection

Section 126(2)(c) in The Indian Evidence Act, 1872