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State of Jammu-Kashmir - Section

Section 85 in The Evidence Act, 1977 (1920 A.D)

85. Presumption as to powers of attorney.

- 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, [Indian] [Substituted by A.L.O. 2008 for 'British'.] Consul or Vice-Consul, or representative [***] [Words 'of His Majesty or' Omitted by A.L.O. 2008.] of the Government of India, was so executed and authenticated.