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Citedby 51 docs - [View All]
Parbhoo And Ors. vs Emperor on 16 September, 1941
Rishi Kesh Singh And Ors. vs The State on 18 October, 1968
Review Of The Indian Evidence Act, 1872 (Part Iiia)
Brij Bhushan Raghunandan Prasad vs The State on 20 March, 1957
Raja Ram Jaiswal vs State Of Bihar on 4 April, 1963

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[Complete Act]
Central Government Act
Section 96 in The Indian Evidence Act, 1872
96. Evidence as to application of language which can apply to one only of several persons.- When the facts are such that the language used might have been meant to apply to any one, and could not have been meant to apply to more than one, of several persons or things, evidence may be given of facts which show which of those persons or things it was intended to apply to. Illustrations
(a) A agrees to sell to B, for Rs. 1, 000," my white horse". A has two white horses. Evidence may be give of facts which show which of them was meant.
(b) A agrees to accompany B to Haidarabad. Evidence may be given of facts showing whether Haidarabad in the Dekkhan or Haiderabad in Sind was meant.