Section 12 in The Small Industries Development Bank Of India (General Regulations), 2000*
12. Issue of debentures .-(1) The debentures of the Small Industries Bank shall be issued under the signatures of the Chairman and Managing Director or any one of the whole-time Directors and such signature may be printed, engraved or lithographed or impressed by such other mechanical process as the Board may direct.
(2)A signature so printed, engraved, lithographed or otherwise impressed shall be as valid as a signature in the proper handwriting of the signatory himself.
