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Union of India - Section

Section 8 in The State Financial Corporations (Amendment) Act, 2000

(8)Notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872 ), a copy of, or extract from, the register of shareholders, certified to be a true copy under the hand of an officer of the Financial Corporation authorised in this behalf, shall, in ll legal proceedings, be admissible in evidence.