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 92] [Entire Act] State of Jammu-Kashmir - Subsection Section 92(g) in The Evidence Act, 1977 (1920 A.D) (g)A hires lodgings of B. and gives a card on which it is written - "Rooms. Rs.200 a mother." A may prove a verbal agreement that these terms were to include partial board.
