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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(7) in The Evidence Act, 1977 (1920 A.D)

(7)or in document relating to transaction mentioned in section 13, clause (a). - When the statements is contained in any deed, will or other document which relates to any such transaction as is mentioned in section 13, clause (a)