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Patna HC: Oral Evidence Admissible to Prove Contents of Document u/s 92 of IEA - (28 Jun 2024)

LAW OF EVIDENCE

Patna High Court has held that to prove the contents of documents under Section 92 of the Indian Evidence Act, 1872, oral evidence could be admissible if there is a claim about misdescription of the property regarding mentioning of wrong plot number.

Tags : PATNA HIGH COURT   S. 92 OF IEA   ORAL EVIDENCE  

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