Section 85 — Presumptions as to powers-of-attorney.

The Court shall presume that every document purporting to be a power-of-attorney, and to have been executed before, and authenticated by, a Notary Public, or any Court, Judge, Magistrate, 1 [Indian ]Consul or Vice-Consul, or representative 2 *** of the 3 [Central Government], was so executed and authenticated.

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