Report No. 185

Section 61 to 73A in Chapter V

These sections have been grouped together under the heading 'Of Documentary Evidence' under the same chapter V. Other groups of section are dealt with under other headings. We shall take up section 61 to 73A in one group.

Section 61

This section refers to 'proof of contents of documents'. It reads as follows:

"61. The contents of documents may be proved either by primary or by secondary evidence."

Section 62 refers to 'primary evidence', section 63 to 'secondary evidence', section 64 to 'proving of documents by primary evidence, section 65 to 'cases in which secondary evidence relating to contents of documents may be given', section 65A and section 65B to 'special provisions as to evidence relating to electronic record and their admissibility', section 66 to 'Rules as to notice to produce' (which refers to section 65 clause (a)), section 67 to 73 refer to other matters of detail, relating to proof of signature, execution, comparison of signature, proof of verification of digital signature'.

So far as section 61 is concerned, the 69th Report stated (see para 27.11) that it does not require any amendment. We respectfully agree.