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Union of India - Section

Section 25 in Bharatiya Sakshya Adhiniyam, 2023

25. 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.[Similar to Section 31 from Old IEA-Also Refer]Statements by persons who cannot be called as witnesses