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 51 in Bharatiya Sakshya Adhiniyam, 2023 51. Fact judicially noticeable need not be proved. No fact of which the Court will take judicial notice need be proved.[Similar to Section 56 from Old IEA-Also Refer]
