Section 43(3) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(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 documents of any entries therein as such officer or person may consider necessary. Copies so taken shall, when certified in such manner 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 entries therein, as the case may be.
