Section 32A(6)(iii) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

[Cites 0, Cited by 0] [Section 32A(6)] [Section 32A] [Entire Act]

State of Maharashtra - Subsection

Section 32A(6)(iii) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(iii)that the signature and every other part of such books of accounts and other documents which purport to be in the handwriting of any particular person or which may reasonably be assumed to have been signed by, or to be in the handwriting of, any particular person, are in that person's handwriting and in the case of a document stamped, executed or attested by the person by whom it purports to have been so executed or attested.

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State of Maharashtra - Subsection

Section 32A(6)(iii) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963