Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 108 in The Evidence Act, 1977 (1920 A.D)

108. Burden of proving that person is alive who has not been heard of for seven years.

- Provided that when the question is whether a man alive or dead, and it is proved that he has not been heard of for seven years by those w ho would naturally have heard of him if he had been alive, the burden of proving that he is alive is shifted to the person who affirms it.