Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] State of West Bengal - Subsection Section 55(2) in The West Bengal Maritime Board Act, 2000 (2)A signature so printed, engraved, lithographed, or impressed on a Board security shall be as valid as if it had been inscribed under the handwriting of the person so authorised.
