Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 144 in Delhi Police Act, 1978

144. Signature on notices, etc., may be stamped.

Every licence, written permission, notice or other document, not being a summons or warrant or arch warrant, required by this Act or by any rule or regulation made thereunder, to bear the signature of the Commissioner of Police, shall be deemed be properly signed if it bears a facsimile of his signature stamped thereon.