Indian Evidence Act, 1872

85. Presumption as to powers-of-attorney

The Court shall presume that every document purporting to be a power-of- attorney, and to have been executed before, and authenticated by, a notary public, or any Court, Judge, Magistrate, ⁶²[Indian] Consul or Vice- Consul, or representative ⁶³[***] of the ⁶⁴[Central Government], was so executed and authenticated.

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