Section 14 in The Punjab State Warehousing Corporation Regulations, 1976
14. Common Seal of the Corporation. [Section 20(3)(a) and Section 42(2)(e)].
(1)The common seal of the Corporation shall not be affixed to any instrument except in pursuance of a resolution of the Board or the Executive Committee and except in the presence of the Managing Director who shall sign his name to the instrument in token of his presence and such signing shall be independent of the signature of any person, who may sign the instrument as a witness.(2)Any instrument executed otherwise than in accordance with the provisions of this regulation shall not be considered as validly executed.
