Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Telangana - Subsection Section 8(3) in Government Securities Act, 1330 F (3)The signature so printed, engraved, lithographed or impressed shall be valid as if it had been inscribed in the handwriting of the said officer.
