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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(9) in The Punjab State Council for Agricultural Education Act, 2017

(9)Every instrument on behalf of the Council shall be authenticated by the signature of the Member-Secretary or in the absence of Member-Secretary, or when it is considered necessary under any circumstances, the Council may, by an order in writing and by recording reasons thereof, authorize any member or officer of the Council to authenticate any instrument.