Indian Evidence Act, 1872

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Sections	Particulars
Chapter V	Documentary Evidence
85	Presumption as to powers-of-attorney
Description	The Court shall presume that every document purporting to be a power-of- attorney, and to have been executed before, and authenticated by, a notary public, or any Court, Judge, Magistrate, 62[Indian] Consul or Vice- Consul, or representative 63[***] of the 64[Central Government], was so executed and authenticated.