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Union of India - Section

Section 143 in The Delhi Police Act, 1978

143. Consent, etc, of a competent authority may be proved by writing under its signature.

- Whenever under this Act, the doing or the omitting to do anything or the validity of anything depends upon the consent, approval, declaration, opinion or satisfaction of the competent authority, a written document signed by the competent authority, purporting to convey or set forth such consent, approval, declaration. opinion or satisfaction shall be sufficient evidence thereof.