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Union of India - Section

Section 65 in Bharatiya Sakshya Adhiniyam, 2023

65. Proof of signature and handwriting of person alleged to have signed or written document produced.

If a document is alleged to be signed or to have been written wholly or in part by any person, the signature or the handwriting of so much of the document as is alleged to be in that person's handwriting must be proved to be in his handwriting.[Similar to Section 67 from Old IEA-Also Refer]