Section 38 in The Parsi Marriage And Divorce Act, 1936
38. [ Documentary evidence [Substituted by Act 5 of 1988, Section 12, for Section 38 (w.e.f. 15.4.1988).]
.Notwithstanding anything contained in any other law for the time being in force, no document shall be inadmissible in evidence in any proceeding at the trial of a suit under this Act on the ground that it is not duly stamped or registered.]
