- [Where any document is produced by any person or has been seized from the custody or control of any person, in either case, under this Act or under any other law and such document is tendered by the prosecution in evidence against him or against him and any other person who is tried jointly with him,] [Substituted by Act 36 of 1973] the court shall, notwithstanding anything to the contrary contained in any other law for the time being in force,-(a)presume, unless the contrary is proved, that the signature and every other part of such document which purports to be in the handwriting of any particular person or which the court may reasonably assume to have been signed by or to be in the handwriting of, any particular person is in that persons' handwriting and in the case of a document executed or attested, that it was executed or attested by the person by whom it purports to have been so executed or attested;(b)admit the document in evidence, notwithstanding that it is not duly stamped if such document is otherwise admissible in evidence.
