Section 30(3) in The Bhopal Debt Redemption Act, 1955
(3)The account prescribed under clause (b) of sub-section (1) shall be deemed to be regularly kept in the course of business for the purposes of Section 34 of the Indian Evidence Act, 1872 (I of 1872), and copies of entries in such account certified in such manner as may be prescribed shall be admissible in evidence for any purpose in the same manner and to the same extent as the original entries.
