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 2] [Section 106] [Entire Act] Union of India - Subsection Section 106(b) in The Indian Evidence Act, 1872 (b)A is charged with travelling in a railway without a ticket. The burden of proving that he had a ticket is on him.
