Section 71(4) in Rajasthan Muslim Wakf Regulations, 1964
(4)No copy shall be delivered to an applicant until it has been examined and certified in the following manner and countersigned by the Secretary:-(i)when a copy has been made, it shall be signed by the person who made it;(ii)it shall be examined, corrected and certified to the true copy by the Head Copyist or an official, other than the one who made the copy.Person by whom order or decision of Board may be authenticated [under section 86(2) (m)]
