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SC: Evidence by Power of Attorney Holders Can Only be Given of Facts Within Their Personal Knowledge - (15 Apr 2024)

LAW OF EVIDENCE

Supreme Court has observed that deposition can only be given by a power of attorney holder of the facts that are within his personal knowledge and not about the facts that are within the knowledge of the person he is representing.

Tags : SUPREME COURT   POWER OF ATTORNEY   PERSONAL KNOWLEDGE  

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