Section 96 in Assam Urban Water Supply and Sewerage Board Act, 1985
96. Stamping signature on Notice or Bills.
- Every notice or bill which is required by this Act or by any rule or bye-law made thereunder to bear the signature of the Managing Director or any other Director or of any officer or employee of the Board, shall be deemed to be properly signed if it bears the facsimile of the signature of the Managing Director or such other Director or such officer or employee as the case may be stamped thereupon.
