Section 31(3) in The Punjab Co-operative Land Mortgage Banks Act, 1957
(3)Any officer or person before whom any document is produced under sub-section (1) or sub-section (2) shall have power to take, or to authorise the taking of such copies of the document or of any entries therein as such officer or person may consider necessary. Copies so taken shall, when certified in such manner and conditions as may be prescribed, be admissible in evidence for any purpose in the same manner and to the same extent as the original document or the entries therein, as the case may be.
