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[Cites 0, Cited by 0] [Section 199B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 199B(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Any document purporting to be such an authorisation and complying with the provisions of sub-section (1), and any document purporting to be a certificate required by that sub-section shall, unless the contrary is proved, be presumed to be genuine, and shall be received in evidence].