LexSection 144 — Signature on notices, etc., may be stamped.
The Delhi Police Act, 1978
Every licence, written permission, notice or other document, not being a summons or warrant or search warrant, required by this Act or by any rule or regulation made thereunder, to bear the signature of the Commissioner of Police, shall be deemed to be properly signed if it bears a facsimile of his signature stamped thereon.Open in Lexace · Ask the AI about this section