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 45] [Entire Act] State of Jammu-Kashmir - Subsection Section 45(c) in The Evidence Act, 1977 (1920 A.D) (c)The question is , whether a certain document was written by A another document is produced which is proved or admitted to have been written by A.
