Section 81A — Presumption as to Gazettes in electronic forms.

1 [81A. Presumption as to Gazettes in electronic forms. -- The Court shall presume the genuineness of every electronic record purporting to be the Official Gazette, or purporting to be electronic record directed by any law to be kept by any person, if such electronic record is kept substantially in the form required by law and is produced from proper custody.]

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