Section 64 — Proof of documents by primary evidence.

Indian Evidence Act, 1872
Documents must be proved by primary evidence except in the cases hereinafter mentioned.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.