Indian Evidence Act, 1872

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Sections	Particulars
Chapter II	The Relevancy Of Facts
38	Relevancy of statements as to any law contained in law-books
Description	When the Court has to form an opinion as to a law of any country, any statement of such law contained in a book purporting to be printed or published under the authority of the Government of such country and to contain any such law, and any report of a ruling of the Courts of such country contained in a book purporting to be a report of such rulings, is relevant.