Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Tamilnadu - Section Section 6 in Tamil Nadu General Clauses Act, 1867 6. to 7. [Judicial notice of Madras Acts: recital of public fact to be prima facie evidence of its truth.] Repealed by the Repealing and Amending Act, 1874 (XVI of 1874).]
