Section 54 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
54. Mode of proof of Institute record.
A copy of any receipt, application, notice, order, proceeding or resolution of any authority or committee of the Institute or other documents in possession of the Institute or any entry in any register duly maintained by the Institute, if certified by the COO&R, shall be received as prima facie evidence of such receipt, application, notice, order, proceeding, resolution or document or the existence of entry in the register and shall be admitted as evidence of the matters and transaction therein recorded where the original thereof would, if produced, have been admissible in evidence.
