Section 8 in Federal Court (Enlargement of Jurisdiction) Act, 1947
8. Registrars certificate to be conclusive as to fact of transmission of records.
If any question arises under section 4 or section 7 whether the records pertaining to an appeal have before the appointed day been transmitted by the High Court concerned to His Majesty in Council a certificate of the Registrar of the High Court that they have been transmitted or not transmitted before the appointed day shall be conclusive evidence on the question.
