Section 69(3) in The Maharashtra Value Added Tax Act, 2002
(3)[ Where any fresh certificate of registration is prepared on any automated data processing system and is issued to any dealer, then such fresh certificate of registration shall not be required to be personally signed by any officer and the said certificate shall not be deemed to be invalid only on the ground that it is not personally signed by any such officer.] [Sub-section (3) added by the Maharashtra 25 of 2007, Section 18, (w.e.f. 1-4-2005).]
