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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65(c) in The Evidence Act, 1977 (1920 A.D)

(c)when the original has been destroyed or lost, or when the party offering evidence of its contents cannot, for any other reason not arising from his own default or neglect produce it in reasonable time;