Section 37 in Shri Krishna Ayush University Kurukshetra Act, 2016
37. Mode of proof of Unviersity record.
- Notwithstanding anything to the contrary contained in the Indian Evidence Act, 1872 (Central Act 1 of 1872) or in any other law for the time being in force, 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 evidence of such receipt, application, notice, order, proceedings, resolution, document or the existence of entry in the register and shall be admitted as evidence of the matters and transactions therein where the original thereof would, if produced, have been admissible in evidence.
