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[Cites 0, Cited by 0] [Section 395] [Entire Act]

State of West Bengal - Subsection

Section 395(1) in West Bengal Municipal Act, 1993

(1)Every licence, written permission, notice, bill, summons or other document, which is required by this Act or the rules or the regulations made thereunder to bear the signature of the Chairman or any officer of the Municipality shall be deemed to be properly signed if it bears a facsimile of the signature of the Chairman or such officer, as the case may be, stamped thereupon.