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 14] [Entire Act] State of Jammu-Kashmir - Subsection Section 14(f) in The Evidence Act, 1977 (1920 A.D) (f)A is sued by B for fraudulently representing to B that C was solvent whereby B. being induced to trust C, who was insolvent, suffered loss.
