Section 78(1) in The Evidence Act, 1977 (1920 A.D)
(1)Acts Regulations, orders or notifications of the Executive Government of the State or of [India] [Substituted by A.L.O. 2008 for 'British India'.] in any of its departments, or of any [Government of a State within the India Union] [Substituted by A.L.O. 2008 for 'British Indian'.] or of any [Government of a State within the Indian Union] [Substituted by A.L.O. 2008 for 'British Indian'.]-by the records of the departments, certified by the heads of those department respectively.or by any document purporting to be printed by order of any such Government:
