Indian Evidence Act, 1872

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Sections	Particulars
Chapter V	Documentary Evidence
86	Presumption as to certified copies of foreign judicial records
Description	The Courts may presume that any document purporting to be a certified copy of any judicial record of 65[66[*] any country and not forming part of India or] of Her Majesty’s dominions is genuine and accurate, if the document purports to be certified in any manner which is certified by any representative of 67[] the 64[Central Government ] 68[in or for] 69[such country] to be the manner commonly in use in 70[that country] for the certification of copies of judicial records. 71[An Officer who, with respect to 72[**] any territory or place not forming part of 24[India or Her Majesty’s dominions, is a Political Agent therefor, as defined in section 3, 73[clause (43), of the General Clause Act, 1897, shall, for the purposes of this section, be deemed to be a representative of the 64[Central Government] 74[ in and for the country] comprising that territory of place