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P&H HC: Whatsapp Messages Not to Have Any Evidentiary Value - (18 Jan 2021)

LAW OF EVIDENCE

Punjab and Haryana High Court has observed that WhatsApp messages will have no evidentiary value unless they are certified as per Section 65B of the Indian Evidence Act, 1872.

Tags : PUNJAB AND HARYANA HIGH COURT   EVIDENTIARY VALUE OF WHATSAPP MESSAGES  

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