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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 78(4) in The Evidence Act, 1977 (1920 A.D)

(4)the Acts, regulations of the Executive or the proceeding of the Legislature of a foreign country.by journals published by their authority, or commonly received in that country as such, or by a copy certified under the seal of the country or sovereign, or by a recognition thereof in some [Central Act of India] [Substituted by A.L.O. 2008 for 'Public Act of the Governor General of India in Council'.] :