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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(3)(a) in The Evidence Act, 1977 (1920 A.D)

(a)The question between A and B is, whether a certain deed is or is not forged, A affirms that it is genuine, B that it is forged.