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[Cites 0, Cited by 3] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(3) in The Indian Evidence Act, 1872

(3)Proclamations, orders or regulations issued by [Her Majesty] [The words "Her Majesty" stand unmodified, vide A.O. 1950.] or by Privy Council, or by any department of [Her Majesty's] [The words "Her Majesty" stand unmodified, vide A.O. 1950.] Government - by copies or extracts contained in the London Gazette, or purporting to be printed by the Queen's Printer;