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State of Jammu-Kashmir - Section

Section 125 in The Evidence Act, 1977 (1920 A.D)

125. Information as to commission of offences.

- No Magistrate or Police Officer shall be compelled to say whence he got any information as to the commission of any offence, and no Revenue Officer shall be any offence against the public revenue.Explanation. - "Revenue Officer" in this section means any officer employed in or about the business of any branch of the public revenue.