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Ker HC: Onus to Bring Statement Within Ambit of Sec. 32(1) of IEA is on Party Who Wishes to Avail it - (31 May 2024)

LAW OF EVIDENCE

Ker HC has observed that provisions of Section 32(1) of Indian Evidence Act, 1872 are in nature of an exception and onus of establishing the circumstances that would bring a statement within any of the exceptions contemplated by Section 32 lies clearly upon party wishing to avail the said statement.

Tags : KERALA HIGH COURT   INDIAN EVIDENCE ACT   EXCEPTIONS  

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