Section 45F(1) in The Banking Regulation Act, 1949
(1)Entries in the books of account or other documents of a banking company which is being wound up shall be admitted in evidence in all [legal proceedings] [Substituted by Act 55 of 1963, Section 22, for " proceedings by or against the banking company" (w.e.f. 1.2.1964).]; and all such entries may be proved either by the production of the books of account or other documents of the banking company containing such entries or by the production of a copy of the entries, certified by the official liquidator under his signature and stating that it is a true copy of the original entries and that such original entries are contained in the books of account or other documents of the banking company in his possession.
