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 412] [Entire Act] Union of India - Section Section 31 in The Indian Evidence Act, 1872 31. Admissions not conclusive proof, but may estop. Admissions are not conclusive proof of the matters admitted, but they may operate as estoppels under the provisions hereinafter contained.Statement By Persons Who Cannot Be Called As Witnesses
