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State of Odisha - Section

Section 12 in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988

12. Presumption as to orders.

- Where an order purports to have been made and signed by the authority in exercise of any power conferred by or under this Act, the Court shall presume that such order was so made by that authority within the meaning of the Indian Evidence Act, 10 of 1872.