86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
| Sections | Particulars |
|---|---|
| Chapter II | The Relevancy Of Facts |
| 28 | Confession made after removal of impression caused by inducement, threat or promise, relevant |
| Description | If such a confession as is referred to in section 24 is made after the impression caused by any such inducement, threat or promise has, in the opinion of the Court, been fully removed, it is relevant. |
86540
103860
630
114
59824