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 9] [Section 114] [Entire Act] Union of India - Subsection Section 114(i) in The Indian Evidence Act, 1872 (i)that when a document creating an obligation is in the hands of the obligor, the obligation has been discharged.
