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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2) in The Evidence Act, 1977 (1920 A.D)

(2)by person from whom interest derived. - persons from whom the parties to the suit have derived their interest in the subject-matter of the suit,are admissions, if they are made during the continuance of the interest of the persons making the statements.