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Allahabad HC: Huge Difference between Executing a Particular Document and Being a Witness - (04 Apr 2025)

LAW OF EVIDENCE

All. HC has observed that there is a huge difference between executing a particular document and being a witness to the same document. The witness does not in any manner agree to the terms and conditions in the lease deed while a person who executes the document agrees to the terms and conditions.

Tags : ALLAHABAD HIGH COURT   LEASE DEED   TERMS AND CONDITIONS  

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