The 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, ¹[Indian] Consul or Vice-Consul, or representative ²[***] of the ³[Central Government], was so executed and authenticated.

 

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1. Subs. by the A.O. 1950, for “British”.

 

2. The words “of Her Majesty, or” omitted by the A.O. 1950.

 

3. Subs. by the A.O. 1937, for “Government of India”.

 

 

 

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The Indian Evidence Act, 1872

 

Indian Laws -Bare Acts