Section 126(2)(c) in The Evidence Act, 1977 (1920 A.D)

[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 126(2)(c) in The Evidence Act, 1977 (1920 A.D)

(c)A, being charged with embezzlement, retains B, an attorney, to defend him. In the course of the proceeding, B observes that an entry has been made in A's account book, charging A with the sum said to have been embezzled, which entry was not in the book at the commencement of his employment.

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State of Jammu-Kashmir - Subsection

Section 126(2)(c) in The Evidence Act, 1977 (1920 A.D)