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 65] [Entire Act] State of Jammu-Kashmir - Subsection Section 65(f) in The Evidence Act, 1977 (1920 A.D) (f)when the original is a document of which is a certified copy is permitted by this Act, or by an other law in force in the state, to be given in evidence;
