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

Union of India - Subsection

Section 78(2) in Bharatiya Sakshya Adhiniyam, 2023

(2)The Court shall also presume that any officer by whom any such document purports to be signed or certified, held, when he signed it, the official character which he claims in such paper.[Similar to Section 79 from Old IEA-Also Refer]