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State of Rajasthan - Section

Section 38 in The General Rules (Civil), 1986

38. Opposite party to record admission or denial on documents.

- A party desiring to produce any document in court shall, before producing it in court, obtain admission or denial recorded on the document by the opposite party's counsel. If the opposite party is not represented by a counsel, the court shall get admission or denial recorded by the party in its presence and may for the purpose, examine the party.