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 105] [Entire Act] State of Jammu-Kashmir - Subsection Section 105(b) in The Evidence Act, 1977 (1920 A.D) (b)A, accused of murder, alleges that, by grave and sudden, provocation, he was deprived of the power of self control.
