Section 34 in The M.P. Electricity (Supply) Finance Rules, 1967
34. Authentication of Bonds.
- The authentication of bonds not secured on any trust deed shall be either by affixing the signature or by lithographing the signature of the Chairman or any other Member or officer of the Board authorised in this behalf. If the signature is lithographed, the bond shall be, before issue, countersigned by the Registrar of Securities.
