Section 50 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
50. Signature by the pen of another.
- The signature of one person which purports, or which appears by the evidence to have been written by the pen of another is net proved until both the fact of the writing and authority of the writer to write the same on the document is proved. In the case of an illiterate person, it should be proved that he understood the contents of the documents.
