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  • Indian Evidence Act, 1872
  • Burden of proving death of person known to have been alive within thirty years Section-107

Indian Evidence Act, 1872

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Chapter VII The Burden Of Proof
107 Burden of proving death of person known to have been alive within thirty years
Description When the question is whether a man is alive or dead, and it is shown that he was alive within thirty years, the burden of proving that he is dead is on the person who affirms it.

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