Section 46 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
46. Inconvenience caused by neglect of foregoing direction.
- Owning to the neglect of the foregoing direction as regards endorsing and stamping of document it is often impossible to say what papers on the file constitute the true record; copies of extracts from public or private records or accounts, referred to in the judgment as admitted in evidence, are often found to be not proved according to law, and sometimes altogether absent.
