Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 128 in The Orissa Urban Police Act, 2003

128. Signature on notices, etc. may be stamped.

- Every licence, written permission, notice or other document, not being a summons or warrant or search warrant, required by this Act, or by any rule or regulation made thereunder, to bear the signature of the Commissioner, shall be deemed to be properly signed if it bears a facsimile of his signature stamped thereon.