86. Presumption as to certified copies of foreign judicial records.
The Court may presume that any document purporting to be a certified copy of any judicial records [[* * *] [Substituted by A.O. 1950, for "any country not forming part".]any country not forming part of India or of Her Majesty's Dominion is genuine and accurate, if the document purports to be certified in any manner which is certified by any representative of [* * *] [The words "a Part B State or of" omitted by Act 3 of 1951, Section 3 abnd Sch.][the Central Government] [The words "Her Majesty or of" repealed by A.O. 1950.] [in or for] [Substituted by Act 3 of 1891, Section 8, for "resident in".] [such country] [Substituted by Act 3 of 1951, Section 3 and Sch., for "such Part B State or Country".] to be the manner commonly in use in [that country] [Substituted by Act 3 of 1951, Section 3 and Sch., for "that State of country".] for the certification of copies of judicial records.[An officer who, with respect to [* * *] [Substituted by Act 5 of 1899, Section 4, for the para added by Act 3 of 1891, Section 3.] any territory or place not forming part of [India or] [Inserted by A.O. 1950.] Her Majesty's Dominions, is a Political Agent therefor, a defined in section 3, [clause (43)] [Substituted by A.O. 1950, for "clause (40)".] of the General Clauses Act, 1897 (10 of 1897) shall, for the purposes of this section, be deemed to be a representative of the [Central Government] [Substituted by A.O. 1937, for "Government of India".] [in and for the country comprising that territory or place [Substituted by Act 3 of 1951, Section 3 and Sch., for "in and for that Part B State or country".].]
