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SC: Copy of Insufficiently Stamped Document Can’t be Adduced as Secondary Evidence - (01 Dec 2023)

LAW OF EVIDENCE

Supreme Court has held that if a document that is required to be stamped is not sufficiently stamped, then the position of law is well settled that a copy of such document as secondary evidence cannot be adduced.

Tags : SUPREME COURT   STAMP   SECONDARY EVIDENCE  

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