Section 63(2) in The Small Industries Development Bank Of India (General Regulations), 2000*
(2)No proxy shall be valid unless it is duly stamped and a copy thereof deposited at the head office of the Small Industries Bank not less than four clear days before the date fixed for the meeting, together with the power of attorney or other authority (if any) under which it is signed or a copy of that power or authority certified by notary public or a magistrate unless such a power of attorney or the other authority is previously deposited and registered with the Small Industries Bank.
