Section 91(e) in The Indian Evidence Act, 1872

Central Government Act

(e) A gives B a receipt for money paid by B. Oral evidence is offered of the payment. The evidence is admissible.

1. Where, however, a Criminal Court finds that a confession or other statement an accused person has not been recorded in the manner prescribed, evidence may be taken that the recorded statement was duly made- see the Code of Criminal Procedure, 1898 (Act 5 of 1898 ), s. 533.

2. Subs. by Act 18 of 1872, s. 7, for" under the Indian Succession Act". 3. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States".