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Citedby 22 docs - [View All]
Bireswar Sen And Anr. vs Ashalata Ghose And Anr. on 12 August, 1968
U.P.Avas Evam Vikas Parishad & ... vs Om Prakash Sharma on 18 April, 2013
Pawan Kumar Gupta vs The State Of West Bengal on 1 February, 1973
Rishi Kesh Singh And Ors. vs The State on 18 October, 1968
Review Of The Indian Evidence Act, 1872 (Part Iiia)

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Central Government Act
Section 88 in The Indian Evidence Act, 1872
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.