Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 70 in Bharatiya Sakshya Adhiniyam, 2023 70. Proof when attesting witness denies execution. If the attesting witness denies or does not recollect the execution of the document, its execution may be proved by other evidence.[Similar to Section 71 from Old IEA-Also Refer]
