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Union of India - Section

Section 14 in The Code of Civil Procedure, 1908

14. Presumption as to foreign judgments .-

The Court shall presume, upon the production of any document purporting to be a certified copy of, a foreign judgment, that such judgment was pronounced by a Court of, competent jurisdiction, unless the contrary appears on the record; but such presumption may be displaced by proving want of jurisdiction.Place of suing