Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 71 in Bharatiya Sakshya Adhiniyam, 2023 71. Proof of document not required by law to be attested. An attested document not required by law to be attested may be proved as if it was unattested.[Similar to Section 72 from Old IEA-Also Refer]
