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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(b) in The Evidence Act, 1977 (1920 A.D)

(b)A is employed to receive money from the debtors of B. It is A's duty to make entries in a book showing the amounts received by him. lie makes an entry showing that on a particular occasion he received less then he really did receive.