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State of Tamilnadu - Section

Section 9 in Grant of Certified Copies Rules

9.

Copies of documents granted shall be certified as "True Copy" under the signature of -
(a)the Assistant Secretary, Under Secretary or Deputy Secretary in the department concerned in respect of copies granted by the Government;
(aa)the Section Superintendent authorised by the Commissioner in this behalf in respect of the copies granted by the Commissioner;
(aaa)the Manager authorized by the Joint Commissioner and the Deputy Commissioner in respect of copies granted by the Joint Commissioner or the Deputy Commissioner or by the Head Clerk authorised by the Assistant Commissioner in respect of copies granted by the Assistant Commissioner.