Section 48 in Shri Guru Ram Rai University Act, 2016
48. Mode of Proof of the University Records.
- A copy of any receipts, application, notice, order, proceeding or resolution of any authority or committee of the University or other document 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 prima facie evidence of such receipt, application, notice, order, proceeding, resolution or document or the existence of entry in the register and shall be admitted as the evidence of the matters and transactions therein recorded where the original thereof would, if produced, have been admissible in evidence.
