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 87] [Entire Act] Union of India - Section Section 89 in The Indian Evidence Act, 1872 89. Presumption as to due execution, etc., of documents not produced. The Court shall presume that every document, called for and not produced after notice to produce, was attested, stamped, and executed in the manner required by law.
