Section 2(8)(a) in The Bankers Books Evidence Act, 1891

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Union of India - Subsection

Section 2(8)(a) in The Bankers Books Evidence Act, 1891

(a)are maintained in written form, a copy of any entry in such books together with a certificate written at the foot of such copy that it is a true copy of such entry, that such entry is contained in one of the ordinary books of the bank and was made in the usual and ordinary course of business and that such book is still in the custody of the bank, and where the copy was obtained by a mechanical or other process which in itself ensured the accuracy of the copy, a further certificate to that effect, but where the book from which such copy was prepared has been destroyed in the usual course of the banks business after the date on which the copy had been so prepared, a further certificate to that effect, each such certificate being dated and subscribed by the principal accountant or manager of the bank with his name and official title; and

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Union of India - Subsection

Section 2(8)(a) in The Bankers Books Evidence Act, 1891