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[Cites 0, Cited by 0] [Section 63(5)] [Section 63] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 63(5)(a) in The Evidence Act, 1977 (1920 A.D)

(a)A photograph of an original is secondary evidence of its contents, though the two have not been compared, if it is proved that the thing photographed was the original.