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[Cites 0, Cited by 15] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(7) in The Indian Evidence Act, 1872

(7)The accession to office, names, titles, functions and signatures of the persons filling for the time being any public office in any State, if the fact of their appointment to such office is notified in [any Official Gazette" [Substituted by A.O. 1937, for "the Gazette of India or in the Official Gazette of any L.G..];