(d)nothing herein contained shall prevent the admission of any instrument in any Court when such instrument has been executed by or on behalf of the Government, or where it bears the certificate of the [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] as provided by section 32 or any other provision of this Act [and such certificate has not been revised in exercise of the powers conferred by the provisions of Chapter VI] [Inserted by Act 29 of 1962 w.e.f. 1.10.1962].
