Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 123 in The Evidence Act, 1977 (1920 A.D)

123. Evidence as to affairs of State.

- No one shall be permitted to gie any evidence derived from unpublished official records relating to any affairs State, except with the permission of the officer at the head of the department concerned, who shall give or withhold such permission as he thinks fit.