Section 86 — Presumption as to certified copies of foreign judicial records.

The Court may presume that any document purporting to be a certified copy of any judicial record of 2 [ 3 * * * any country not forming part of India or] of Her Majesty's Dominions is genuine and accurate, if the document purports to be certified in any manner which is certified by any representative of 4 * * * the 1 [Central Government] 5 [in or for] 6 [such country] to be the manner commonly in use in 7 [that country ]for the certification of copies of judicial records. 8 [An officer who, with respect to 9 *** any territory or place not forming part of 10 [India or] Her Majesty's Dominions, is a Political Agent there for, as defined in section 3, 11 [clause (43)], of the General Clauses Act, 1897 (10 of 1897), shall, for the purposes of this section, be deemed to be a representative of the 12 [Central Government ] 13 [ in and for the country ]comprising that territory or place.]

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