Indian Evidence Act, 1872

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Sections	Particulars
Chapter V	Documentary Evidence
88	Presumption as to books, maps and charts
Description	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.