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Union of India - Section

Section 10 in The Lok Sahayak Sena Act, 1956

10. Presumption as to certain documents.

Where a volunteer is required by or in pursuance of any rule made under this Act to attend at any place, a certificate purporting to be signed by the prescribed officer stating that the volunteer so required to attend failed to do so, in accordance with such requirement shall, without proof of the signature or appointment of such officer, be evidence of the matters stated therein.