68. Proof of execution of document required by law to be attested.
- If a document is required by law to be attested, it shall not be used as evidence until one attesting witness at least has been called for the purpose of proving its execution, and has been examined as a witness if there be an attesting witness alive, and subject to the process of the Court and capable of giving evidence:[Provided that it shall not be necessary to call an attesting witness in proof of the execution of any document, not being a w ill, which has been registered in accordance with the provisions of the Registration Act, 1977, unless its execution by the person by whom it purports to have been executed is specifically denied.] [Proviso to section 68 added by regulation 1 of Svt. 1988, notification 2-L/88 published in Government Gazette dated 18th Har, 1988.]Explanation. - The expression "attest" with its grammatical variations in this section and in section 69 to 77, both inclusive, and sections 89 and 90 means attest with its grammatical valuations as provided by section 59 of the Transfer of property Act.
