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Union of India - Section

Section 20 in The Indian Evidence Act, 1872

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.