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[Cites 0, Cited by 0] [Section 92] [Entire Act]

NCT Delhi - Subsection

Section 92(2) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(2)Notwithstanding anything contained in any other law, a court shall presume that the entries in the records of the metro railway administration admitted in evidence under sub-section (1) are true, unless there is evidence to the contrary.