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[Cites 0, Cited by 0] [Section 32(8)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(8)(h) in The Evidence Act, 1977 (1920 A.D)

(h)The question is, what was the price of grain on a certain day in a particular market. A statement of the price, made by a deceased B and A in the ordinary course of his business, is a relevant fact.