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Union of India - Section

Section 24 in The Terrorist And Disruptive Activities (Prevention) Act, 1987

24. Saving as to orders

.Where an order purports to have been made and signed by any authority in exercise of any power conferred by or under this Act, a Court shall, within the meaning of the Indian Evidence Act, 1872 (1 of 1872), presume that such order was so made by that authority.