INDIAN
EVIDENCE ACT, 1899
Preamble - THE INDIAN EVIDENCE ACT,
1899
THE INDIAN EVIDENCE ACT, 1899
[Act No. 05. of 1899]
[10th February, 1899]
PREAMBLE
An Act to further amend the Indian Evidence Act,
1872
WHEREAS
it is expedient to further amend the Indian Evidence Act, 1872;
It
is hereby enacted as follows:-
Section 1 - Short title and commencement
(1) This is Act may be called the Indian Evidence Act,
1899; and
(2) It shall come into force at once.
Section 2 - Addition to section 37, Act I,1872
To section 37 of
the Indian Evidence Act, 1872 (I of 1872), the following shall be added,
namely:--
"This
section applies also to any Act of the Lieutenant-Governor in Council of the North-Western
Provinces and Oudh, the Punjab or Burma."
Section 3 - Amendment of section 45, and addition to section 73, Act 1, 1872
(1) In section
45 of the said Act, as amended
by section
4 of the Indian Evidence Act,
Amendment Act (XVIII of 1872), after the word "handwriting," in each
of the two places in which it occurs, the words "or
finger-impression" shall be inserted.
(2) To section
73 of the said Act the following
shall be added, namely;--
"This
section applies also, with any necessary modification, to
finger-impressions."
Section 4 - Amendment of section 86, Act 1, 1872
In section 86 of
the said Act, as amended by section
8 of the Indian Evidence Act (1872)
Amendment Act, 1891 (III of 1891), for the second paragraph the following shall
be substituted, namely:--
"An
officer who, with respect to any, territory or place not forming part of Her
Majesty's dominions, is
a Political Agent therefor, as defined in section
3, clause (40), of the General Clauses
Act, 1897 (X of 1897), shall, for the purposes of this section, be deemed to be
a representative of the Government of India in and for the Country comprising
that territory or place."
Section 5 - Partial repeal of section 8, Act III, 1891
In section 8 of
the Indian Evidence Act (1872) Amendment Act, 1891 (III of 1891), the words and
figures from "and to the same" to the end of the section are hereby
repealed.