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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(2) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(2)Where an order purports to have been made and signed by any authority in exercise of any power conferred by or under this Act, a Court shall, within the meaning of the Indian Evidence Act, 1872 (Central Act I of 1872), presume that such order was so made by that authority.