Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 53] [Entire Act] Union of India - Section Section 127 in The Indian Evidence Act, 1872 127. Section 126 to apply to interpreters, etc. The provisions of section 126 shall apply to interpreters and the clerks or servants of barristers, pleaders, attorneys and vakils.
