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 106] [Entire Act] State of Jammu-Kashmir - Subsection Section 106(a) in The Evidence Act, 1977 (1920 A.D) (a)When a person does an act with some intention other than that which the character and circumstances of the act suggest, the burden, of proving that intention is upon him.
