Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114] [Entire Act] State of Jammu-Kashmir - Subsection Section 114(i) in The Evidence Act, 1977 (1920 A.D) (i)that when a document cresting an obligation is in the hands of the obligor, the obligation has been discharged.
