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 1] [Section 126] [Entire Act] Union of India - Subsection Section 126(1) in The Indian Evidence Act, 1872 (1)any such communication made in furtherance of any [illegal] [Substituted by Act 18 of 1872, Section 10, for "criminal".] purpose ;
