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State of Telangana - Section

Section 31 in Nizams Institute of Medical Sciences Act, 1989

31. Authentication of orders and instruments of the Institute.

- All orders and decisions of the Institute shall be authenticated by the signature of the Executive Registrar or any other member or officer authorised by the Director in this behalf and all other instruments issued by the Institute shall be authenticated by the signature of such officer of the Institute as may be authorised by the Director in this behalf.