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Citedby 293 docs - [View All]
Lothamasu Sambasiva Rao vs Thadwarthi Balakotiah on 14 November, 1972
State Of Bihar vs Radha Krishna Singh & Ors on 20 April, 1983
Tripurana Seethapati Rao Dora vs Rokkam Vencanna Dora And Ors. on 5 January, 1922
Smt. Tara Devi vs Smt. Sudesh Chaudhary on 12 August, 1997
Khatri & Ors. Etc vs State Of Bihar & Ors on 10 March, 1981

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Central Government Act
Section 35 in The Indian Evidence Act, 1872
35. Relevancy of entry in public record made in performance of duty.- An entry in any public or other official book, register or record, stating a fact in issue or relevant fact, and made by a public servant in the discharge of his official duty, or by any other person in performance of a duty specially enjoined by the law of the country in which such book, register or record is kept, is itself a relevant fact.