145. Admissibility of micro films, facsimile copies of documents and computer printouts as
documents and as evidence.—
(1) Notwithstanding anything contained in any other law for the time
being in force,—
(a) a micro film of a document or the reproduction of the image or images embodied in such
micro film (whether enlarged or not); or
(b) a facsimile copy of a document; or
(c) a statement contained in a document and included in a printed material produced by a
computer, subject to such conditions as may be prescribed; or
(d) any information stored electronically in any device or media, including any hard copies made
of such information,
shall be deemed to be a document for the purposes of this Act and the rules made thereunder and shall be
admissible in any proceedings thereunder, without further proof or production of the original, as evidence
of any contents of the original or of any fact stated therein of which direct evidence would be admissible.
(2) In any proceedings under this Act or the rules made thereunder, where it is desired to give a
statement in evidence by virtue of this section, a certificate,—
(a) identifying the document containing the statement and describing the manner in which it was
produced;
(b) giving such particulars of any device involved in the production of that document as may be
appropriate for the purpose of showing that the document was produced by a computer,
103
shall be evidence of any matter stated in the certificate and for the purposes of this sub-section it shall be
sufficient for a matter to be stated to the best of the knowledge and belief of the person stating it.
Login with google