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State of Jammu-Kashmir - Section

Section 129 in The Evidence Act, 1977 (1920 A.D)

129. Confidential communications with legal advisers.

- No one shall be compelled to disclose to the Court any confidential communication which has taken place between him and his legal professional adviser, unless he offers himself as a witness, in which case he may be compelled to disclose any such communication as may appear to the Court necessary to be known in order to explain any evidence which he has given, but no others.