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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in The United Provinces Control of Supplies (Temporary Powers) Act, 1947

(2)Where an order purports to have been made and signed by an authority in exercise of any power conferred by or under this Act a Court shall, within the meaning of the Indian Evidence Act, 1872 (Act I of 1872), presume that such order was so made by that authority.