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State of Jammu-Kashmir - Section

Section 88 in The Evidence Act, 1977 (1920 A.D)

88. presumption as to telegraphic messages.

- The Court may presume that a message, forwarded from a telegraph office to the person to whom such message purports to be addressed, corresponds with a message delivered for transmission at the office from which the message purports to be sent; but the Court shall not make any presumption as to the person by whom such message was delivered for transmission.