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Citedby 119 docs - [View All]
The Management Of vs The Presiding Officer on 7 April, 2010
Mohammad Gausuddin Son Of Wali ... vs The State Of Maharashtra, Through ... on 5 March, 2003
Mr.Vinod Sunder R vs Department Of Space on 20 March, 2012
Mr.Vinod Sunder R vs Department Of Space on 20 March, 2012
Mr.Vinod Sunder R vs Department Of Space on 20 March, 2012

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[Complete Act]
Central Government Act
Section 22 in The Indian Evidence Act, 1872
22. When oral admissions as to contents of documents are relevant.- Oral admissions as to the contents of a document are not relevant, unless and until the party proposing to prove them shows that he is entitled to give secondary evidence of the contents of such document under the rules hereinafter contained, or unless the genuineness of a document produced is in question.