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] [Entire Act] State of Jammu-Kashmir - Section Section 59 in The Evidence Act, 1977 (1920 A.D) 59. Proof of facts by oral evidence. - All facts, except the contents of documents [or electronic records] [Substituted by Act V of 2001, (Section 26).] may be proved by oral evidence.
