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Indian Evidence Act, 1872 35. Relevancy of entry in public record made in performance of duty An entry in any public or other official book, register or 8A[record or an electronic record], stating a fact in issue or relevant fact, and made by a public servant in the discharge of his official duty, or by any other person in performance of a duty specially enjoined by the law of the country in which such book, register, or 8A[record or an electronic record] is kept, is itself a relevant fact.    |
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