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State of Karnataka - Section

Section 174 in The Karnataka Police Act, 1963.

174. 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 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.