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 92] [Entire Act] State of Jammu-Kashmir - Subsection Section 92(h) in The Evidence Act, 1977 (1920 A.D) (h)A applies to B for a debt due to A by sending a receipt for the money, B keeps the receipt and does not send the money. In a suit for the amount A may prove this.
