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] [Entire Act] State of Jammu-Kashmir - Section Section 31 in The Evidence Act, 1977 (1920 A.D) 31. Admissions not conclusive proof, but may estop. - Admission are not conclusive proof of the matters admitted but they may operate es-topples under the provisions hereinafter contained.Slat merits by persons who cannot be called as witness.
