Section 57(2) in The Evidence Act, 1977 (1920 A.D)
(2)all public Acts passed or hereafter to be passed by Parliament [of the United Kingdom] [Inserted by A.L.O. 2008.] and all local and personal Acts directed by Parliament [of the United Kingdom] [Inserted by A.L.O. 2008.] to be judicially noticed ;
