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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(d) in The Indian Evidence Act, 1872

(d)A sues B for inducing C to break a contract of service made by him with A. C, on leaving A's service, says to A - "I am leaving you because B has made me a better offer". This statement is a relevant fact as explanatory of C's conduct, which is relevant as a fact in issue.