Section 25(1) in The Government Securities Act, 2006
(1)Notwithstanding anything contained in any other law for the time being in force,−(a)a micro film of a document or the reproduction of the image or images embodied in such micro film (whether enlarged or not); or(b)a facsimile copy of a document; or(c)a statement contained in a document and included in a printed material produced by a computer, magnetic tape or any other form of mechanical or electronic data retrieval mechanism (hereinafter referred to a computer print out), if the conditions mentioned in sub-section (2) and the other provisions contained in this section are satisfied in relation to the statement and the computer in question,shall be deemed to be also a document for the purposes of this Act and the regulations made thereunder and shall be admissible in any proceedings thereunder, without further proof or production of the original, as evidence of any contents of the original or of any fact stated therein of which direct evidence would be admissible.
