Indian Evidence Act, 1872

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Sections	Particulars
Chapter II	The Relevancy Of Facts
27	How much of information received from accused may be proved
Description	Provided that when any fact is deposed to as discovered in consequences of information received from a person accused of any offence, in the custody of a police officer, so much of such information, whether if amounts to a confessions or not, as relates distinctly to the fact thereby discovered, may be proved.