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Bombay Presidency - Section

Section 164 in Bombay Police Act, 1951

164. Consent, etc., of a competent authority may be proved by writing under his signature. - Whenever under this Act, the doing or the omitting to do anything or the validity of anything depends upon the consent, approval, declaration, opinion or satisfaction of a competent authority, a written document signed by a competent authority purporting to convey or set forth such consent, approval, declaration, opinion or satisfaction shall be sufficient evidence thereof.