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Bombay Presidency - Section

Section 15 in The Bombay Essential Commodities and Cattle (Control) Act, 1958

15. Presumption as to orders.

- Where an order purports to have been made and signed by an authority in exercise of any power conferred by or under this Act, a court shall presume that such order was so made by that authority within the meaning of the Indian Evidence Act, 1872.