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State of Gujarat - Section

Section 165 in The Gujarat Police Act, 1951

165. Signature on notice, etc., may be stamped.

- Every licence, written permission, notice or other document, not being a summons or warrant or search warrant, required by this Act, or by any rule thereunder, to bear the signature of the Commissioner, shall be deemed to be properly signed if it bears a fascimile of his signature stamped thereon.