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 48] [Section 26] [Entire Act] Union of India - Subsection Section 26(2) in The Code of Civil Procedure, 1908 (2)[ In every plaint, facts shall be proved by affidavit.] [Inserted by the Code of Civil Procedure (Amendment) Act, 1999, Section 2 (w.e.f. 1.7.2002). ]Summons and discovery
