Indian Evidence Act, 1872

86. Presumption as to certified copies of foreign judicial records

The Courts may presume that any document purporting to be a certified copy of any judicial record of ⁶⁵[⁶⁶[***] any country and not forming part of India or] of Her Majesty’s dominions is genuine and accurate, if the document purports to be certified in any manner which is certified by any representative of ⁶⁷[***] the ⁶⁴[Central Government ] ⁶⁸[in or for] ⁶⁹[such country] to be the manner commonly in use in ⁷⁰[that country] for the certification of copies of judicial records.

⁷¹ [An Officer who, with respect to ⁷²[***] any territory or place not forming part of ²⁴[India or Her Majesty’s dominions, is a Political Agent therefor, as defined in section 3, ⁷³[clause (43), of the General Clause Act, 1897, shall, for the purposes of this section, be deemed to be a representative of the ⁶⁴[Central Government] ⁷⁴[ in and for the country] comprising that territory of place

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