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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(2) in The General Rules (Civil), 1957

(2)Where a document is produced by a witness at the instance of a party, the number of the witness shall be endorsed thereon, e.g., Ex. (1) F.W. 1, if it is produced by the plaintiffs first witness, and Ex. A-/D.W., if it is produced by the defendant's first witness.