Section 56 in The Gujarat Agricultural Produce Markets Act, 1963
56. Admissibility of copy of entry as evidence.
- A copy of any entry in any book, register or list regularly kept in the course of business in the possession of a market committee if duly certified in such manner as may be prescribed, shall, in respect of the existence of the entries and in respect of the matters and the transactions therein recorded, be admissible in evidence in every case to the same extent to which the original entry would, if produced, have been admissible.
