Section 30 — Authentication of orders and other instruments of the Authority.

The Inland Waterways Authority of India Act, 1985
All orders and decisions of the Authority shall be authenticated by the signature of the Chairman or any other member authorised by the Authority in this behalf and all other instruments executed by the Authority shall be authenticated by the signature of an officer of the Authority authorised by the Authority in this behalf.

Official Hindi (PDF) ↗

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