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Union of India - Section

Section 20 in Bharatiya Sakshya Adhiniyam, 2023

20. When oral admissions as to contents of documents are relevant.

Oral admissions as to the contents of a document are not relevant, unless and until the party proposing to prove them shows that he is entitled to give secondary evidence of the contents of such document under the rules hereinafter contained, or unless the genuineness of a document produced is in question.[Similar to Section 22 from Old IEA-Also Refer]