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SC: Photocopies are Not Evidence Unless Conditions for Leading Secondary Evidence are Proved - (09 Feb 2026)

LAW OF EVIDENCE

Supreme Court set aside a sale based on a photocopied Power of Attorney, holding that a photocopy is secondary evidence and inadmissible unless it satisfies Section 65 of the Evidence Act, which allows such evidence only when the original cannot be produced for valid reasons.

Tags : EVIDENCE   PHOTOCOPIES   POWER OF ATTORNEY  

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