Section 78(3) in The Evidence Act, 1977 (1920 A.D)
(3)proclamations, orders or regulations issued by [His Highness the (Governor) or His Majesty] [Substituted by Act X of Svt. 2010 for 'his highness or his Majesty'.] or by the Privy Council, or by any [department of His Majesty's or the Jammu and Kashmir Government] [Substituted by Act X of svt. 2010 for 'department of His Majesty's of His Highness Government'.] -by copies or extracts contained in the London Gazette, or purporting to be printed by the King's Printer or in the Jammu and Kashmir Government Gazette:
