- A copy of any receipt, application, plan, notice, order, entry in a register or other documents in the possession of a Market Committee shall if duly certified by a legal keeper thereof or other person authorised by any bye-laws in this behalf or order of the Market Committee in this behalf, or prima facie evidence of the matters and transactions therein recorded in every case, where and to the same extent as, the original entry or document would if produced, have been admissible to prove such matter.
