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 458] [Entire Act] Union of India - Section Section 124 in The Indian Evidence Act, 1872 124. Official communications. No public officer shall be compelled to disclose communication, made to him in official confidence, when he considers that the public interests would suffer by the disclosure.
