39. [ What evidence to be given when statement forms part of a conversation, document, electronic record, book or series of letters or papers [Substituted by Act 21 of 2000, Section 92 and Sch.II, for Section 39 (w.e.f. 17.10.2000).]
When any statement of which evidence is given forms part of a longer statement, or of a conversation or part of an isolated document, or is contained in a document which forms part of a book, or is contained in part of electronic record or of a connected series of letters of papers, evidence shall be given of so much and no more of the statement, conversation, document, electronic record, book or series of letters or papers as the Court considers necessary in that particular case to the full understanding of the nature and effect of the statement, and of the circumstances under which it was made.]Judgment Of Courts Of Justice, When Relevant
