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 50] [Entire Act] State of Jammu-Kashmir - Subsection Section 50(b) in The Evidence Act, 1977 (1920 A.D) (b)The question, is whether A was the legitimate son of B. The fact that A was always treated as such by members of family, is relevant.
