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Citedby 5 docs
Suleman Usman Memon vs The State Of Gujarat on 27 February, 1961
Suleman Usman Memon vs The State Of Gujarat on 27 February, 1961
S. Sathyamoorthy vs S. Gurumoorthy on 30 September, 2002
Shri Chandra Parameshwar vs Collector Of Central Excise on 23 July, 1985
Sunita Dhadda , Jaipur vs Assessee on 30 December, 2011
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"indian evidence act 1872 "
indian evidence act s. 66
section 66 (2) of indian evidence act
[
Section 66
] [
Complete Act
]
Central Government Act
Section 66(2) in The Indian Evidence Act, 1872
(2) when, from the nature of the case, the adverse party must know that he will be required to produce it;