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] [Entire Act] State of Jammu-Kashmir - Section Section 89 in The Evidence Act, 1977 (1920 A.D) 89. Presumption as to due execution, etc. documents not produced. - The court shall presume that every document, called for and not produced after notice to produce, was attested, stamped and executed in the manner required by law.
