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90-A (1) Where any registered document or a duly certified copy of a document which is the part of the record of a Court of Justice, is produced from any custody which the Court in the particular case considers proper, the Court may presume that the original was executed by the person by whom it purports to have been executed.(2) The presumption shall not be made in respect of any document which is the basis of a suit or of a defense or is relied upon in the plaint or written statement. The explanation to sub-section (1) of Section 90 will also apply to this Section. |