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State of Maharashtra - Section

Section 93 in Nagpur Improvement Trust Act, 1936

93. [ Signature on notices or bills. [Substituted by Central Provinces and Berar Act XXXIV of 1949, section 32.]

- Every notice or bill issued by the Trust under this Act or any rule or regulation made thereunder shall be in writing and signed by the Chairman and such notice or bill shall be deemed to be properly signed if it bears a facsimile of his signature].