Section 132(1) in Bharatiya Sakshya Adhiniyam, 2023
(1)No advocate, shall at any time be permitted, unless with his client's express consent, to disclose any communication made to him in the course and for the purpose of his service as such advocate, by or on behalf of his client, or to state the contents or condition of any document with which he has become acquainted in the course and for the purpose of his professional service, or to disclose any advice given by him to his client in the course and for the purpose of such service:Provided that nothing in this section shall protect from disclosure of-(a) any such communication made in furtherance of any illegal purpose;(b) any fact observed by any advocate, in the course of his service as such, showing that any crime or fraud has been committed since the commencement of his service.
