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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(3) in The Calcutta Improvement Act, 1911

(3)The common seal of the Board shall remain in the custody of the Secretary to the Board, and shall not be affixed to any contract or other instrument except in the presence of a Trustee (other than the Chairman), who shall attach his signature to the contract or instrument in token that the same was sealed in his presence.