Section 9 in Maharashtra Jeevan Authority Act, 1976
9. Authentication of orders etc. of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
- All proceedings of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be authenticated by the signature of the Chairman or of any Member authorised by the Chairman and all other orders and instruments of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be authenticated by the signature of the Member-Secretary or of any other officer of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] as may be authorised in this behalf by regulations.
