Report No. 185

Sections 56 to 100 ("on proof"):

These sections are contained in Part II of the Act and start with Chapter III, followed by Chapter IV, V VI which will take us upto section 100.

Chapter III: Sections 56 to 58

These sections deal with 'facts which need not be proved', that is to say facts of which judicial notice may be taken or admitted.

Section 56

It states that 'Facts judicially noticeable need not be proved'. It reads as follows:-

"56. No fact of which the court will take judicial notice need be proved."

This section as pointed out in para 21.21 of the 69th report, is introductory in nature and requires no amendment. We agree.