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State of Uttar Pradesh - Section

Section 46 in The General Rules (Civil), 1957

46. Affidavit to accompany an application for production of public record.

- When a party requires the production of a public record, the application shall, unless the court otherwise directs, be accompanied by an affidavit showing how the party requiring the record has satisfied himself that it is material to the suit and why a certified copy of the document cannot be produced or will not serve the purpose.