Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Section 66] [Entire Act] Union of India - Subsection Section 66(2) in The Indian Evidence Act, 1872 (2)When, from the nature of the case, the adverse party must know that he will be required to produce it;
