Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 40 in The General Rules (Civil), 1986

40. Statement about erasures and additions.

- Whenever any private document, other than a registered document or certified copy, containing erasures, additions or inter lineations is produced by a party to a case it shall be accompanied by a statement clearly describing each such erasure, addition or inter lineation and signed by such party. Reference to such statement shall be made in the list (F. 3) with which the paper is filed.