Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 42 in The General Rules (Civil), 1957

42. Opposite

- party to record admission or denial on documents. - A party desiring to produce any document in court shall, before producing it in court, obtain admission or denial recorded on the back of the document by the opposite-party's lawyer. If the opposite-party is not represented by a lawyer, the court shall get admission or denial recorded by the party in its presence and may, for the purpose, examine the party.