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State of West Bengal - Section

Section 13 in West Bengal Advocates Welfare Corporation Act, 2012

13. Authentication.

- All orders and decisions of the Corporation shall be authenticated by the signature of the Chairperson or any other member authorised by the Corporation in this behalf and all other instruments issued by the Corporation shall be authenticated by the signature of the Managing Director or by any other officer of the Corporation authorised by the Managing Director in this behalf.