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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2) in The Evidence Act, 1977 (1920 A.D)

(2)An admission may be proved by or on behalf of the person making it, when it consists of a statement of the existence of any state of mind or body relevant or in use, made at or about the time when such state of mind or body existed, and is accompanied by conduct rendering its falsehood improbable.