Section 38 in Dr. Babasaheb Ambedkar Open University Act, 1994
38. Mode of proof of University record.
- A copy of any receipt, application, notice, order, proceedings, resolution of any authority or committee of the University or any entry in any register duly maintained by the University if certified by the Registrar, shall be as evidence of the matters and transactions specified therein where the original thereof would if produced have been admissible in evidence.
