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23. Evidence of documents.- (1) Every return furnished to the 1[Authority] which has been certified by the 1[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 1[Authority] to 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.    |
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