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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5)(ii) in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989

(ii)A signature so printed, engraved, lithographed or otherwise impressed shall be as valid as if it had been inscribed in the proper handwriting of the signatory himself.