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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(24) in Hyderabad General Clauses Act, 1308F

(24)the word "signature" and the expressions including the word "signature" shall, when used with respect to any person who is unable to write his name, include the mark of his seal, or any other "mark";