(3)A copy of, or extract from, any document kept and registered at any of the offices for the registration of companies under this Act, certified to be a true copy under the hand of the Registrar (whose official position it shall not be necessary to prove), shall, in all legal proceedings, be admissible in evidence as of equal validity with the original document.[* * *] [ Sub-Section (4) omitted by Act 65 of 1960, Section 194 (w.e.f. 28.12.1960).]
