Section 368(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Every licence, written permission, notice, act, summons or other document which is required by this Act or any rule, regulation or bye-law made thereunder to bear the signature of the Commissioner or of any Corporation Officer, shall be deemed to be properly signed if it bears a facsimile of the signature of the Commissioner or Officer, as the case may be stamped thereupon.
