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Bankers Book Evidence Act, 1891 4. Mode of proof of entries in Bankers' Books - Subject to the provisions of this Act, a certified copy of any entry in a Banker's book shall in all legal proceedings be received as prima facie evidence of the existence of such entry, and shall be admitted as evidence of the matters, transactions and accounts therein recorded in every case where, and to the same extent as, the original entry itself is now by law admissible, but not further or otherwise. Comments : Loan by Bank. In evidence, bank produced books of account, entries wherein were corroborated by Branch Manager and other bank officials - Held was sufficient proof of the loan transaction State Bank of India v. Yumnam Gouramani Singh, AIR 1994 SUPREME COURT 1644    |
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