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Ker. HC: Can’t Consider Expert's Report as Formal Substitute for Section 65B(4) of Evidence Act - (26 Mar 2025)

LAW OF EVIDENCE

Ker. HC has stated that an expert's report cannot be considered as a formal substitute for Section 65B(4) of the Indian Evidence Act, 1872 certificate in the eyes of law since, they serve two different purposes.

Tags : KERALA HIGH COURT   EXPERT'S REPORT   FORMAL SUBSTITUTE  

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