Indian Evidence Act, 1872

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Sections	Particulars
Chapter V	Documentary Evidence
69	Proof where no attesting witness found
Description	If no such attesting witness can be found, or if the document purports to have been executed in the United Kingdom, it must be proved that the attestation of one attesting witness at least is in his handwriting, and that the signature of the person executing the document is in the handwriting of that person.