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 56 in Bharatiya Sakshya Adhiniyam, 2023 56. Proof of contents of documents. The contents of documents may be proved either by primary or by secondary evidence.[Similar to Section 61 from Old IEA-Also Refer]
