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 12] [Entire Act] Union of India - Subsection Section 12(ii) in The National Housing Bank General Regulations, 1988 (ii)A signature so printed, engraved, lithographed or impressed shall be as valid as if it had been inscribed in the proper hand writing of the signatory himself.
