52. Admission of genuineness not to be confused with admission of truth of contents.
- When a certified copy of any private document is produced in a court, inquiry shall be made from the opposite party whether he admits that it is a true and correct copy of the document which he also admits, or whether it is a true and correct copy of the document which he denies, or whether it is a true and correct copy of the document the genuineness of which he admits without admitting the truth of its contents, or whether, he denies the correctness of its contents, or whether he denies the correctness of the copy as well as of the document itself.
