Section 42 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
42. Mode of proof of the University record:- A copy of any receipt, application, notice, order, proceedings,
resolution of any authority or committee of the University, or other documents in the possession of the University, orany entry in any register duly maintained by the University, if certified by the Registrar so designed shall,notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872) or in any other law for the timebeing in force, shall be admitted as evidence of the matters and transaction specified therein, wherein, where theoriginal thereof would, if produced, have been admissible in evidence.
