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

State of Jammu-Kashmir - Subsection

Section 78(2) in The Evidence Act, 1977 (1920 A.D)

(2)the proceedings of the Legislatures,-by the journals of those bodies respectively, or by published Acts, Regulations or abstracts, or by copies purporting to be printed by [by order of the Government concerned:] [Substituted by Act X of Svt. 2010 for 'by order of the Government]