6. Evidence as to existence or extent of jurisdiction .-(1) If in any proceeding, civil or criminal, in a Court established in [India] or by the authority of the Central Government outside [India] [ Substituted by A.O. 1950, for " the Provinces" .], any question arises as to the existence or extent of any [foreign] [Substituted by A.O. 1950, for " Extra Provincial" . ] jurisdiction of the Central Government, the Secretary to the Government of India in the appropriate department shall, on the application of the Court, send to the Court the decision of the Central Government on the question, and that decision shall for the purposes of the proceeding be final.
(2)The Court shall send to the said Secretary, in a document under the seal of the Court or signed by a Judge of the Court, questions framed so as properly to raise the question, and sufficient answers to those questions shall be returned to the Court by the Secretary and those answers shall on production thereof be conclusive evidence of the matters therein contained.
