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] State of West Bengal - Section Section 55 in The Family Courts (Calcutta High Court) Rules, 1990 55. Memorandum of evidence . - The court shall prepare a memorandum of substance of what the witness deposes as prescribed under section 15 of the Act.
