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Code of Criminal Procedure Act, 1973 294.No formal proof of certain documents.- (1) Where any document is filed before any
Court by the prosecution or the accused, the particulars of every such document
shall be included in a list and the prosecution or the accused, as the case may
be, or the pleader for the prosecution or the accused, if any, shall be called
upon to admit or deny the genuineness of each such document. (3) Where the genuineness of any document is not disputed, such document may be read in evidence in any inquiry, trial or other proceeding under this Code without proof of the signature of the person to whom it purports to be signed: Provided that the Court may, in its discretion, require such signature to be proved.    |
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