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Union of India - Section

Section 23 in The Insurance Act, 1938

23. Evidence of documents

(1)Every return furnished to the Authority which has been certified by the Authority to be a return so furnished, shall be deemed to be a return so furnished.
(2)Every document, purporting to be certified by the Authorityto be a copy of a return so furnished, shall be deemed to be a copy of that return and shall be received in evidence as if it were the original return, unless some variation between it and the original return is proved.