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State of Meghalaya - Section

Section 127 in The Meghalaya Police Act, 2010

127. Signature on notices may be stamped.

Every license, written permission, notice, or other document, not being a summons or warrant or search warrant, required by this Act, or by any rule there under, to bear the signature of the competent authority, shall be deemed to be properly signed if it bears a facsimile of his signature stamped thereon.