Section 102 in The Goa Rehabilitation Board Act, 2006
102. Stamping signature on notice or bills.
- Every notice or bill, which is required by this Act or by any rule or regulation made thereunder to bear the signature of the Chairman or any other member or any officer or other employee of the Board, shall be deemed to be properly signed if it bears a facsimile of the signature of the Chairman or of such other member or of such officer or employee, as the case may be, stamped thereupon.
