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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(3) in U.P. Industrial Disputes Act, 1947

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