LexSection 13 — Presumption as to orders.
The Essential Commodities Act, 1955
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).Open in Lexace · Ask the AI about this section