Section 16 in The Punjab State Warehousing Corporation Regulations, 1976
16. Pleadings etc., by whom to be signed. Section 20(3)(a), Section 33 & Section 42(2)(e).
- Plaints, written statements, petitions, vakatat namas, affidavits and other documents connected with legal proceedings may be signed and verified on behalf of the Corporation by the M.D. or the Secretary or such other officer of the Corporation as may be authorised by the Managing Director in this behalf.
