Section 330(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Where the genuineness of any document is not disputed, such document may be read in evidence in any inquiry, trial or other proceeding under this Sanhita without proof of the signature of the person by whom it purports to be signed:Provided that the Court may, in its discretion, require such signature to be proved.[Similar to Section 294 from Old CrPC-Also Refer]
