62. Method of proving order and notification issued under this Act.
(1)Any order or notification published or issued by the Government under any provision of this Act and the due publication and issue thereof may be proved by the production of a copy thereof in the Gazette.(2)Any order or notification published or issued by a Magistrate or Police officer, under any provision of this Act may be proved by the production of a copy thereof in the Gazette or of a copy thereof signed by such Magistrate or officer, and certified by him to be a true copy.
