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(g) in The Evidence Act, 1977 (1920 A.D) (g)when the originals consists of numinous account or other documents which cannot conveniently be examined in court, and the fact to be proved is the general result of the whole collection.
