Report No. 185
23. Substitution of section 35.-
For section 35 of the principal Act, the following section shall be substituted, namely:-
"35. Relevancy of entry in public record or in electronic record made in performance of public duty .- An entry in any public or other official book, register, record or electronic record stating a fact in issue or relevant fact, and made by
(a) a public servant in the discharge of his official duty, or
(b) any other person in performance of a duty specially enjoined by the law of the country in which such book, register, record or electronic record is kept, is itself a relevant fact."
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