Section 57(4) in The Evidence Act, 1977 (1920 A.D)
(4)[ the course of proceeding of parliament of the United Kingdom, of the Constituent Assembly of India or of the State, or Parliament and of the Legislatures established under any laws for the time being in force in a province or in the States;] [Clause (4) substituted by A.L.O. 2008.]
