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Union of India - Section

Section 69 in Bharatiya Sakshya Adhiniyam, 2023

69. Admission of execution by party to attested document.

The admission of a party to an attested document of its execution by himself shall be sufficient proof of its execution as against him, though it be a document required by law to be attested.[Similar to Section 70 from Old IEA-Also Refer]