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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(b) in The Evidence Act, 1977 (1920 A.D)

(b)A suitor does not bring with him, and have in readiness for production at the first hearing of the case, a bond on which he relies. This section does not enable him to produce the bond or prove its contents at a subsequent stage of the proceedings, otherwise than in accordance with the conditions prescribed by the Code of Civil Procedure.