Legal Document View

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
[Cites 0, Cited by 0] [Section 63(5)] [Section 63] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 63(5)(c) in The Evidence Act, 1977 (1920 A.D)

(c)A copy transcribed from a copy, but afterwards compared with the original is secondary evidence : but the copy not so compared is not secondary evidence of the original, although the copy from which it was transcribed was compared with the original.