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Section 147 — Evidence of entries, documents, etc.

Patents Act, 1970
Evidence of entries, documents, etc.—(1) A certificate purporting to be signed by the Controller as to any entry, matter or thing which he is authorised by this Act or any rules made thereunder to make or do, shall be prima facie evidence of the entry having been made and of the contents thereof and of the matter or thing having been done or omitted to be done.
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