Indian Evidence Act, 1872

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Sections	Particulars
Chapter II	The Relevancy Of Facts
35	Relevancy of entry in public record made in performance of duty
Description	An entry in any public or other official book, register or 8A[record or an electronic record], stating a fact in issue or relevant fact, and made by a public servant in the discharge of his official duty, or by any other person in performance of a duty specially enjoined by the law of the country in which such book, register, or 8A[record or an electronic record] is kept, is itself a relevant fact.