Section 29 — Relevancy of entry in public record or an electronic record made in performance of duty.

Bharatiya Sakshya Adhiniyam, 2023
An entry in any public or other official book, register or record or an electronic 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 or an electronic record, is kept, is itself a relevant fact.

Official Hindi (PDF) ↗

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