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State of West Bengal - Section

Section 165 in The Calcutta Improvement Act, 1911

165. Stamping signature on notices or bills. -

Every notice or bill, which is required by this Act or by any rule made hereunder to bear the signature of the Chairman or of any other trustee or of any officer or servant of the Board, shall be deemed to be properly signed if it bears a facsimile of the signature of the Chairman or of such other Trustee or of such officer or servant, as the case may be, stamped thereupon.