Section 6(5) in Bombay Molasses (Control) Act, 1956
(5)Where a question arises whether a person was duly informed of an order made in pursuance of this Section, compliance with the requirements of sub-section (4) shall be conclusive proof that he was so informed; but failure to comply with the said requirements shall not preclude proof by other means that he was so informed or affect the validity of the order.
