Section 40 in Arunachal Pradesh University Act, 2012
40.
A copy of any receipt, application, notice, order proceedings, resolution of any authority or Committee of the University, or other documents in possession of the University, or any entry in any register duly maintained by the University, if certified by the Registrar, shall be received as prima facie evidence of such receipt, application notice, order, proceedings or resolution, document or the existence of entry in the register and shall be admitted as evidence of the matters and transaction therein were the original thereof would, if produced, have been admissible in evidence, notwithstanding anything contained in the Indian Evidence Act, 1872 or in any other law for the time being in force.
