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[Cites 0, Cited by 117] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(2) in The Indian Evidence Act, 1872

(2)The proceedings of the Legislatures, - by the journals of those bodies respectively or by published Acts or abstracts; or by copies purporting to be printed [by order of the Government concerned;] [Substituted by A.O. 1937, for "by order of Government".]