AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Essential Commodities Act, 1955

13. Presumption as to Orders.

Where an order purports to have been made and signed by an authority in exercise of any power conferred by or under this Act, a court shall presume that such order was so made by that authority within the meaning of the Indian Evidence Act, 1872 (1 of 1872).



Essential Commodities Act, 1955 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys