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NCT Delhi - Section

Section 143 in Delhi Police Act, 1978

143. Consent, etc., of a competent authority may be proved by writing under its signature.

Whenever under this Act, the doing or the omitting to anything or the validity of anything depends upon the consent, approval, declaration, opinion or satisfaction of the competent authority, a written document signed by the competent authority, purporting to conveyor set forth such consent approval, declaration, opinion or satisfaction shall be sufficient thereof.