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 0] [Section 103] [Entire Act] Union of India - Subsection Section 103(a) in The Indian Evidence Act, 1872 (a)[] [[[Sic.] In the Act published in Gazette of India, 1872, Pt.IV, p.1, there is no Illustration (b).]] A prosecutes B for theft, and wishes the Court to believe that B admitted the theft to C. A must prove the admission.
