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Union of India - Section

Section 4 in The Bankers Books Evidence Act, 1891

4. Mode of proof of entries in bankers books

.Subject to the provisions of this Act, a certified copy of any entry in a bankers book shall in all legal proceedings be received as prima facie evidence of the existence of such entry, and shall be admitted as evidence of the matters, transactions and accounts therein recorded in every case where, and to the same extent as, the original entry itself is now by law admissible, but not further or otherwise.