(2)[All Courts, Tribunal, Judges, Justices, Commissioners and persons acting judicially in India shall take judicial notice of the seal, stamp or signature, as the case may be, of any [such Court, Tribunal] [ Substituted by Act 11 of 2003, Section 113, for " All Courts" .],[Judge, person, Consul or Vice-Consul, attached, appended or subscribed to any such affidavit or to any other document to be used for the purposes of this part.] [ Substituted by Act 11 of 2003, Section 113, for " All Courts" .]Provisions as to dissolution
