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State of Jammu-Kashmir - Section

Section 16 in The Evidence Act, 1977 (1920 A.D)

16. Existence of course of business when relevant.

- When there is a question whether a particular act was done, the existence of any course of business, according to which it naturally would have been done, is a relevant fact.Illustrations
(a)The question is, whether a particular letter was dispatched.
The fact that it was the ordinary course of business for all letters put in a certain place to be carried to the post, and that particular letter was put in that place are relevant.The question is, whether a particular letter reached A. The fact that it was posted in due course, and was not returned through the Dead Letter Office, are relevant Admissions.