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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(7) in Bombay Molasses (Control) Act, 1956

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