Section 26H in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26H. Authentication of orders and other instrument of Board.
- All proceedings of the Board shall be authenticated by the signature of Chairmen or the Member-Secretary and all orders end other instruments issued by the Board shall be authenticated by the signature of the Member-Secretary or such other Officer of the Board as may be authorized in this behalf by regulations.
