Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 78] [Entire Act] Union of India - Subsection Section 78(5) in The Indian Evidence Act, 1872 (5)The proceedings of a municipal body in [ a State] [Substituted by A.O. 1950, for "a Province".], - by a copy of such proceedings, certified by the legal keeper thereof or by a printed book purporting to be published by the authority of such body;
