232. Signing, examination and certification of copies.
- When a copy has been made, it shall be signed by the person who made it, and it shall be examined, corrected, if necessary, and certified to be a true copy by the Head Copyist. If the copy was prepared by the Head Copyist himself or for some reason he is unable to certify it, it shall be examined, corrected if necessary, and certified to be a true copy by some other person selected by the Presiding Officer for that purpose.No copy of a document shall be so certified to be a true copy unless it shows correctly number of words therein, and also the value of the stamps, if any, in the original documents.No copy shall be delivered to an applicant until it has been examined and certified, in the manner stated above and countersigned by the Officer-in-Charge.
