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State of Jammu-Kashmir - Section

Section 27 in The Evidence Act, 1977 (1920 A.D)

27. How much of information received from accused may be proved.

- Provided that, when any fact is deposed to as discovered in consequence of information received from a person accused of any offence in the custody of a police officer, so much information, whether it amounts to a confession or not, as relates distinctly to the fact thereby discovered, may be proved.