Section 5(2) in The Trading With The Enemy (Continuance Of Emergency Provisions) Act, 1947
(2)Where an order purports to have been made and signed by any authority in exercise of any power conferred by or under any of the aforesaid provisions, 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.
