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 12] [Entire Act] State of Himachal Pradesh - Subsection Section 12(j) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh (j)It is not necessary to allege a matter of fact which the law presumes or as to which the burden of proof lies on the other side (Order VI, rule 13);
