Section 91(3) in The Code of Criminal Procedure, 1973
(3)Nothing in this section shall be deemed -(a)to affect sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), or the Banker's Books Evidence Act, 1891(13 of 1891); or(b)to apply to a letter, postcard, telegram or other document or any parcel or thing in the custody of the postal or telegram authority.
