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Citedby 16 docs - [View All]
Pukhraj Pannalal Shah And Ors. vs K.K. Ganguly And Anr. on 9 November, 1967
Illias vs Collector Of Customs, Madras on 31 October, 1968
Kidavunnil Paduvilan Madhavi ... vs Kidavunnil Paduvilan Janaki Amma on 17 December, 2009
Bhagirathi Burhia And Ors. vs The State on 30 September, 1964
Bhaja Pradhan vs State Of Orissa on 9 December, 1975

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[Complete Act]
Central Government Act
Section 104 in The Indian Evidence Act, 1872
104. Burden of proving fact to be proved to make evidence admissible.- The burden of proving any fact necessary to be proved in order to enable any person to give evidence of any other fact is on the person who wishes to give such evidence. Illustrations
(a) A wishes to prove a dying declaration by B. A must prove B' s death.
(b) A wishes to prove, by secondary evidence, the contents of a lost document. A must prove that the document has been lost.
1. Sic. In the Act as published in Gazette of India, 1872, pt. IV, p. 1, there is no illustration (b).