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Report No. 185 Section 22 We agree with the 69th Report 9para 9.74) that section 22 be redrafted as follows: "22. When oral admission as to contents of documents are relevant.- Oral admissions as to the contents of a document are not relevan.- (a) 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 (b) except where a document is produced and its genuineness is in question." Section 22A This section introduced by Act 21/2000 does not require any further amendments. We recommend accordingly.    |
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