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Union of India - Section

Section 112 in Gold (Control) Act, 1968

112. Presumption as to orders.

- Where an order purports to have been signed by the Administrator or any person authorised in this behalf in exercise of any power conferred by or under this Act, a court shall presume, within the meaning of the Indian Evidence Act, 1872 (1 of 1872), that such order was so made by that person.