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 59] [Entire Act] State of Karnataka - Subsection Section 59(3) in Karnataka Maritime Board Act, 2015 (3)A signature so printed engraved or lithographed impressed or otherwise shall be valid as if it had been inscribed in the proper handwriting of the person so authorized.
