(f) when the original is a document of which a certified copy is permitted by this Act, or by any other law in force in 1[ India] to be given in evidence; 2[
1. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States". 2. Cf. the Bankers' Books Evidence Act, 1891 (18 of 1891 ), s. 4.