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  • Indian Evidence Act, 1872
  • Presumption as to collections of laws and reports of decisions Section-84

Indian Evidence Act, 1872

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Sections Particulars
Chapter V Documentary Evidence
84 Presumption as to collections of laws and reports of decisions
Description The Court shall presume the genuineness of every book purporting to be printed or published under the authority of the Government of nay country, and to contain any of the laws of that country.and of every book purporting to contain reports of decisions of the courts of such country.

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