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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65(a) in The Evidence Act, 1977 (1920 A.D)

(a)when the original is shown or appears to be in a possession or power of the person against whom the document is sought to be proved, or of any person out of reach of or not subject to the process of the Court, or of any person legally bound to produce it;