LexSection 72 — Proof of document not required by law to be attested.
Indian Evidence Act, 1872
An attested document not required by law to be attested may be proved as if it was unattested.Open in Lexace · Ask the AI about this section
An attested document not required by law to be attested may be proved as if it was unattested.Open in Lexace · Ask the AI about this section