Section 18(7) in The Sick Industrial Companies (Special Provisions) Act, 1985
(7)The sanction accorded by the Board under sub-section (4) shall be conclusive evidence that all the requirements of this scheme relating to the reconstruction or amalgamation, or any other measure specified therein have been complied with and a copy of the sanctioned scheme certified in writing by an officer of the Board to be a true copy thereof shall, in all legal proceedings (whether in appeal or otherwise), be admitted as evidence.
