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 1803] [Section 114] [Entire Act] Union of India - Subsection Section 114(g) in The Indian Evidence Act, 1872 (g)that evidence which could be and is not produced would, if produced, be unfavorable to the person who withholds it ;
