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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in The Punjab State Board of Technical Education and Industrial Training Act, 1992

(2)Every instrument on behalf of the Board shall be authenticated by the signature of the Secretary:Provided that in the absence of Secretary, or when it is considered necessary under the circumstances of a case, the Board may, by an order in writing and by recording reasons therefor, authorise any member or officer of the Board to authenticate any instrument.