Section 116 in Presidency-Towns Insolvency Act, 1909
116. The Gazette to be evidence.-
(1)A copy of the Official Gazette containing any notice inserted in pursuance of this Act shall be evidence of the facts stated in the notice.(2)A copy of the Official Gazette containing any notice of an order of adjudication shall be conclusive evidence of the order having been duly made, and of its date.
