- Every notice or bill, which is required by this Act or by any rule or regulation made thereunder to bear the signature of the [Secretary] [In place of word 'Chairman' the word 'Secretary' substituted by Amendment Act 32 of 2001.] or any other member or of any officer or other employee of the Board, shall be deemed to be properly signed if it bears a facsimile of the signature of the [Secretary] [In place of word 'Chairman' the word 'Secretary' substituted by Amendment Act 32 of 2001.] or of such other member or of such officer or employee, as the case may be, stamped thereupon.
