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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Small Industries Development Bank Of India (General Regulations), 2000*

(3)A signature so printed, engraved, lithographed or otherwise impressed shall be as valid as a signature in the proper handwriting of the signatory himself:Provided that nothing contained in this regulation shall apply to the shares held with a depository.