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State of Jammu-Kashmir - Section

Section 22 in The Evidence Act, 1977 (1920 A.D)

22. When oral admission as lo contents of documents are relevant.

- Oral admission as to the contents of a document are not relevant, unless and until the party proposing to prove them shows that he is entitled to give secondary evidence of the contents of such document under the rules hereinafter contained, or unless the genuineness of a document produced id in question.