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[Section 32(8)] [Section 32] [Complete Act]
Central Government Act
Section 32(8)(d) in The Indian Evidence Act, 1872
(d) The question is, whether a ship sailed from Bombay harbour on a given day. A letter written by a deceased member of a merchant' s firm by which she was chartered to their correspondents in London, to whom the cargo was consigned, stating that the ship sailed on a given day from Bombay harbour, is a relevant fact.
1. Ins. by Act 18 of 1872, s. 2