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MP HC: Party Required to Lay Factual Foundation for Getting Benefit of Section 65 of Evidence Act - (26 Jul 2024)

LAW OF EVIDENCE

Madhya Pradesh High Court has observed that it is well settled principle of law that when a photocopy of the document is produced, then in order to get the benefit of Section 65 of the Indian Evidence Act, the party concerned is required to lay a factual foundation for giving the secondary evidence.

Tags : MADHYA PRADESH HIGH COURT   FACTUAL FOUNDATION   S. 65 OF IEA   SECONDARY EVIDENCE  

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