Section 489E(3) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(3)Where the name of any person appears on any document in respect of which any person is charged with an offence under subsection (1) or on any other document used or distributed in connection with that document it may, until the contrary is proved, be presumed that person caused the document to be made.]Chapter-XIX Of the Criminal Breach of Contracts of Service
