Every licence, written permission, notice, or other document not being a summons or warrant or search-warrant, or a notification issued sub-section (3) of section 62A, or an order made under sub-section (4) of that section, or an order made under section 78A required by this Act, or any rule made hereunder to bear the signature of the Commissioner of Police, shall be deemed properly signed if it bears a facsimile of his signature stamped thereon.
